ANUP KUMAR AGRAWAL Vs. NITIN AHUJA

JUDGEMENT

(1.) This MCC has been filed by the Applicants stating it as arising out of WP(PIL) No. 51 of 2015 wherein they were arrayed as the Respondents 5 to 7. The prayer is to set aside the impugned order dated 13.11.2020 passed by the Chhattisgarh Revenue Board, Bilaspur, in Case No. R.N./21/R/B121/69/2017, contending that it is a nullity and runs against paragraph 8 of the Annexure-F verdict dated 13.09.2017, passed by this Court in WP(PIL) No. 51 of 2015.

(2.) The Registry has noted the matter as defective doubting the maintainability of the MCC and the matter has been listed for consideration before this Court at the instance of the Applicants.

(3.) We heard Shri H.BAgrawal, the learned Senior Counsel appearing for the Applicants who submits that there is no basis for the defect noted by the Registry and that the matter requires to be considered by this Court on merits. It is pointed out that the Chhattisgarh Revenue Board has dealt with the matter contrary to the mandate given by this Court and particularly without any regard to the observations/directions in paragraph 8 of Annexure-F judgment. It is contended that the impugned order is beyond the scope of reference and is not sustainable both in law and on facts.