RAVI KUMAR Vs. BOARD OF REVENUE AND OTHERS

JUDGEMENT

(1.) I have heard Sri M.S. Negi, Advocate General assisted by the Standing Counsel and Sri D.S. Patni, Advocate and have gone through the counter, rejoinder and supplementary affidavits on record.

(2.) On 5th Oct., 2005, when the writ petitions were fixed for delivery of judgment, Sri D.S. Patni has filed copy of the order dated 30.9.2005 passed by the Honourable Supreme Court in Special Leave to Appeal (Civil) No. 3304 of 2005. The Apex Court has directed that special leave petitions be adjourned sine die to await the decision of the High Court in the writ petitions and this Court has been directed to dispose of the present writ petitions at an early date.

(3.) Writ Petition No. 920 of 2001 (MS), Ravi Kumar Vs. State and others, has been filed by the petitioner for a writ of certiorari quashing the order dated 20.12.1996 passed by the Board of Revenue. Whereas, Writ Petition No. 7176 of 2001 (MS) has been filed by the State for a writ of certiorari quashing the order dated 22.1.1993 passed by the Board of Revenue and Writ Petition No. 808 of 2002 (MS) has also been filed by the State of Uttaranchal for a writ of certiorari quashing the order dated 22.7.2002 passed by the Additional Chief Revenue Commissioner in Revision No. 42 of 2002. All the writ petitions are interconnected, hence they are being taken up together for disposal.