NAKUL SINGH,MAYUR CHALCHITRA UTPADAN Vs. COLLECTOR,DEHRADUN AND OTHERS,THE COLLECTOR,DEHRADUN AND OTHERS

JUDGEMENT

(1.) BY the present writ petitions, the petition­ers have prayed for quashing the or­der dated 17th October 2003 passed by the Sub-Divisional Magistrate as well as the auction proceedings initi­ated by the Tehsildar, Dehradun on the basis of the order dated 17th Oc­tober 2003.

(2.) FURTHER , the petitioners have prayed for a writ, order or direction in the nature of mandamus commanding the respondents not to auction Kanak Cinema.

(3.) FACTS in both the writ petitions being common, as in both, the peti­tioners have sought a writ of certiorari for quashing the order passed by the Sub-Divisional Magistrate for auction­ing the property. Therefore, both the writ petitions are disposed of by this common order.