BASHIR AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Bhupesh Kandpal, learned counsel for the petitioners, Mr. I.P. Kohli, Standing Counsel for the State and Mr. Lalit Samant and Mr. Shobhit Saharia, learned counsels for the M.D.D.A.

(2.) SINCE the controversy involved in all these writ petitions is same, therefore, for the sake of convenience, all the writ petitions are being decided by this common judgment and order.

(3.) BY means of these writ petitions, the petitioners have sought writ in the nature of certiorari quashing the Notification dated 12.6.2001. The petitioners have also mandamus commanding the respondent authority(s) to return back the land of the petitioner after taking compensation amount from the petitioners.