ISHWAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the matter involved in all the three civil revisions is identical, therefore, the same are being heard and decided together for the sake of brevity and convenience.

(2.) REFERENCE Court's award was challenged by the respondent Avas Vikas Parishad upto the Hon'ble Apex Court, but to no avail. Reference court's award has thus attained finality. Now everything has to be seen in the light of reference court's award dated 31.05.1985. It will be worthwhile to reproduce the relevant portion of the award. The same is being quoted here -in -below:

(3.) THE order passed by the Reference Court is also reproduced here -in -below for convenience: