MOHD SALEEM KHAN Vs. COMMISSIONER GARHWAL MANDAL

JUDGEMENT

(1.) By means of this petition under Article 227 of Constitution of India, petitioners have challenged the order dated 17.07.2002 passed by Additional Deputy Collector/Assistant Collector First Class, Roorkee in Original Suit No. 3/95/01/2001. Petitioners have also challenged the order dated 23.12.2004 passed by Commissioner, Garhwal Division, Camp Dehradun in Revision Petition No. 84/01-02.

(2.) Facts of the case, in brief, are as follows:

(3.) The judgment dated 27.02.2015 rendered by Co-ordinate Bench of this Court in Writ Petition (M/S) No. 82 of 2010 is on record in Civil Misc. Application (I.A. No. 2470 of 2015). The said Writ Petition was filed by the petitioner and, after his death, his legal representatives (petitioners herein) were substituted in his place.