CHANDRA KALI Vs. SITARAM

JUDGEMENT

(1.) WRIT Petition No. 439 of 1965 and Writ Petition No. 440 of 1965, in which the parties are the same, are directed against the orders of the Settle ment Officer, (Consolidation) dated 25-2-64 and that of the Deputy Director of Consolidation dated 7-9-64.

(2.) MR . U. K. Misra. learned coun sel for the contesting respondent, has raised a preliminary objection to the maintainability of these petitions. It is urged that, as the connected writ peti tion no. 177 of 1965, between the same parties, challenging the validity of the aforesaid decisions of the Settlement Offi cer and Deputy Director of Consolidation had already been dismissed by this Court on 28-11-69, the impugned orders have be come final and these petitions in which the validity of the same order was chal lenged are not maintainable. Reliance is placed by the learned counsel on a decision of the Supreme Court in the case of Sheodan Singh v. Daryao Kun war, AIR 1966 SC 1332.

(3.) THE Full Bench decision, refer red to by the learned counsel for the petitioner, is distinguishable on facts.