BABLU Vs. BHARAT HEAVY ELECTRICALS LTD & OTHERS

JUDGEMENT

(1.) This is special appeal against the judgment of the learned Single Judge whereby writ petition filed by the 1st respondent/writ petitioner was allowed. The relief sought by the 1st respondent in the writ petition was to issue a writ, order or direction in the nature of certiorari quashing the order dated 27.11.2015, passed by Additional Commissioner, Garhwal Mandal, Pauri in Misc. Revision No. 1/2014-15, Bablu Vs Special Land Acquisition Officer, Haridwar and State of Uttarakhand, annexure No.6 to the writ petition.

(2.) Learned counsel for the respondents raised a preliminary objection, namely, that the present appeal is not maintainable.

(3.) We straightway extract Rule 5 of Chapter VIII of the Allahabad High Court Rules, which are applicable to this Court also: