SARITA BAI Vs. SONU RAM JANGDE

JUDGEMENT

(1.) Since common question of law and fact is involved in these writ petitions, they are heard together and are being disposed of by this common order.

(2.) The applications filed by the petitioners for stay of recovery of disputed demand has been rejected by respondent No. 3 by order dated 15.01.2018 (Annexure- P/1). Against the said rejection, revision / review petitions were preferred by the petitioners but they have been rejected by respondent No. 1 by order dated 23.03.2018 (Annexure P/2) without assigning any reason and without passing any reasoned and speaking order, aggrieved against which these writ petitions have been preferred by the petitioners.

(3.) Learned counsel appearing for the petitioners would submit that 20% of the disputed amount has already been deposited and, therefore, the impugned orders passed are unsustainable and bad in law and are liable to be set aside.