MAYA SHUKLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) SINCE the controversy involved in all these writ petitions is similar, therefore, for the sake of convenience, all these petitions are being decided by this common judgment.

(2.) IN all these writ petitions, the Petitioners have assailed the order dated 28th July 1989 passed by Prescribed Authority (Ceiling)/Additional District Magistrate, Nainital and the order dated 24th October 1990, passed by the Additional Commissioner (Administration), Kumaon Division, Nainital.

(3.) ACCORDING to the Petitioners, the matter in dispute went upto the Hon'ble High Court and was finally decided by the High Court vide order dated 4 -4 -1979 passed in Writ Petition No. 2333 of 1977, Indra Deo Shukla v. State of U.P. and Ors. The order was passed to the following effect: