KIRAN Vs. DISTRICT MAGISTRATE HARIDWAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Delay in filing the counter affidavits is condoned. Delay condonation applications (IA Nos.2 of 2024 and IA No.1 of 2024) made therefor in all the writ petitions, are allowed. Counter affidavits are taken on record.

(3.) By means of these writ petitions, petitioners have challenged the order/report dtd. 2/11/2022 and consequence notices dtd. 10/8/2023 passed by respondent No.2, whereby, the award dtd. 21/5/2022 passed by respondent Nos.2 and 3 has been changed.