MAYA DEVI @ MAYAWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties on the restoration application.

(2.) This writ petition was dismissed for want of prosecution vide order dtd. 23/4/2019. An application has been filed by the petitioners for restoration of the writ petition. Considering the submission of learned counsel for the petitioners/applicants as well as in the interest of justice restoration application is allowed. The writ petition is restored to its original number.

(3.) By means of this writ petition, petitioners have challenged the orders dtd. 6/6/2017 passed by Assistant Collector 1st Class, Bhavar, Haldwani in Revenue Case No. 22/411 of 2014-15 and also judgment and order dtd. 28/11/2017 passed by learned Additional Commissioner, Kumaon Division, Nainital in Revision No. 75/16-17/81/16-17.