GURPRIT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) SINCE the controversy involved in both these writ petitions is similar, therefore, for the sake of convenience they are being decided by this common judgment. By means of Writ Petition (M/S) No. 5855 of 2001, the petitioners have sought the following relief: -

(2.) BY means of Writ Petition (M/S) No. 5856 of 2001, the petitioners have sought the following relief: -

(3.) AGGRIEVED , the petitioners Gurpreet Singh, Harpreet Singh, Prit Jeet Kaur, Jag Saran Singh and Parv Saran Singh filed separate appeals bearing Ceiling Appeals No. 134/82/9 of 85 -86, 135/82/10 of 85 -86, 137/82/13 of 85 -86, 136/82/14 of 85 -86 and 148/82/53 of 85 -86 respectively before the Commissioner Kumaun Division.