STATE Vs. CHIEF CONTROLLER OF REVENUE AND OTHERS

JUDGEMENT

(1.) In both the writ petitions, since, the factual backdrop is common, this common judgment would be deciding the controversy and would be applicable in both the writ petitions. For the sake of convenience, facts of Writ Petition No. 400 of 2014 (M/S), are being taken into consideration.

(2.) The petitioner State has filed the writ petition for the following reliefs :-

(3.) The last order passed by the Revisional Court, which is put to challenge, is that of 8th November, 2000, passed by the Chief Controller of Revenue Authority / Board of Revenue, Allahabad. Challenging the said order, the petitioner preferred the Writ Petition on 27th May, 2004.