KUSUM LATA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition filed on 20.3.2902 following directions have been sought by the petitioner:-

(2.) The petition came up on 213.2002. While issuing notice in the writ petition, the parties were directed to maintain status quo qua the land in question, which order has continued to remain in operation till date.

(3.) It was pointed out by learned counsel for the parties on 26.9.2002 that the facts and the points raised in this petition are similar to those which are involved in C.W. 1661/2002 (Smt. Lajwanti Vs. Union of India), in which arguments had been heard and order had been reserved. Accordingly on 9.10.2002 arguments were heard in this petition as well and order was reserved. Another Division Bench in the meanwhile has dismissed C.W. 1661/2002 by its judgment dated 6.2.2003. We have gone through the judgment in that case as well.