BAHUSARA KSHATRIYA SAHODARARA SANGHA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS review petition is pending since the year 2008. One of the reasons that had prevailed on this Court to set aside the order impugned before it was that, the Deputy Commissioner had not issued notice to the appellants before undertaking an inspection of the area on 19.01.2000. By means of this application, the clarification that is sought for is, that the order of the Deputy Commissioner may specifically be set aside. It appears that it is possible that the Deputy Commissioner may equally misunderstand the order to the effect that his action that had been assailed before this court had not been set aside. In order to set at rest, all the said doubts and possible mis-interpretations of the order dated 25.08.2008, it is clarified that the action taken on 19.01.2000, which had been assailed in the order dated 07.02.2000 passed by the Deputy Commissioner has been set aside by the judgment dated 25.08.2008.

(2.) WE, further clarify that if action, in accordance with law, has been taken by the Deputy Commissioner after the judgment dated 25.08.2008, it shall not be affected by the clarification made by us today. Petition is dismissed with these clarifications.