STATE OF UTTARANCHAL Vs. BALWANT SINGH

JUDGEMENT

(1.) THE controversy to be decided in all the above-said seven writ petitions is one and the same and the impugned orders challenged in all of them also being the same, as such, all of them are being decided by this common judgment and order.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) WRIT petition no.1070/06 has been filed for quashing the judgment and order dated 7.1.05 passed in revision no.52/29 of 2002-03, State Vs. Livleen Kaur & others, passed by respondent no.3 and the judgment and order dated 8.4.2003 passed by respondent no.4 in Consolidation Appeal No.1577, U/s 11(1) of U.P. Consolidation & Holdings Act, Livleen Kaur Vs. State of Uttaranchal & others.