RAMAN TREHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners have filed the present writ petition with the following reliefs:

(2.) Apparently, treating the relief to be innocuous, the Coordinate Bench of this Court on 23/4/2006 has disposed of the writ petition, the writ petition was disposed of directing the Tehsildar to consider and pass an appropriate order on the pending Mutation Application No. 1815 dtd. 14/6/2013 within a certain specific time frame.

(3.) Later, the respondent's counsel made a mention to the Court regarding the concealment of material fact in the proceedings, which has been held in the present case itself. It happened so that when this writ petition came up earlier before the Coordinate Bench of this Court on 23/4/2016 finding the relief to be innocuous the Court has disposed of the writ petition directing the respondent no. 3 to decide the Mutation Application No. 1815 dtd. 14/6/2013 at an early date. But when the respondents gathered the knowledge of the order dtd. 23/4/2016, they filed a recall application on 22/2/2017 being Recall Application No. 146 of 2017. Considering the recall application there was an order passed by the Coordinate Bench of this Court on 21/6/2018, whereby, the petitioners were granted time to file objection to the recall application, since they have not filed objection to the recall application a cost of Rs.5,000.00 was imposed upon them.