H.E. CHOWFIN S/O MR. D.A. CHOWFIN (SINCE DECEASED) 1/1 T.H. CHOWFIN AND ORS. Vs. DISTRICT JUDGE PAURI GARHWAL AND TWO ORS.

JUDGEMENT

(1.) SINCE the controversy involved in these three writ petitions is similar, therefore, for the sake of convenience, these writ petitions are being decided by this common judgment.

(2.) IN Writ Petition No. 4969 (M/S) of 2001, the Petitioners have sought a writ in the nature of certiorari quashing the impugned judgment and orders dated 18 -11 -1983, 26 -11 -1984, 20 -5 -1985 and 3 -9 -1985 (contained in Annexure Nos. I, II, III and IV respectively). By order dated 18 -11 -1983, the land of H.E.Chowfin (the original tenure holder) was declared surplus by the Prescribed Authority. By order dated 26 -11 -1984, Ceiling Appeal Nos. 28 of 1983, 29 of 1983 and 6 of 1984 preferred by I.A. Chowfin and Kumari Sunita and Ors. were dismissed by a common judgment by the District Judge, Pauri Garhwal. By order dated 20 -5 -1985, the application moved by the applicants for filing their objection has been rejected by the Prescribed Authority. By order dated 3 -9 -1985 the District Judge Pauri Garhwal has dismissed Ceiling Appeal No. 8 of 1985, I.A. Chowfin v. U.P. State, Ceiling Appeal No. 9 of 1985, Smt. B.S.Chowfin v. U.P. State and Ceiling Appeal No. 10 of 1985, Km. Sunita Chowfin v. U.P. State by a common judgment.

(3.) IN Writ Petition (M/S) No. 4842 of 2001 the Petitioner I.A. Chowfin has assailed the order dated 2 -2 -1990 passed by the learned Additional Commissioner referred to above.