DEFENCE ESTATE OFFICER Vs. IIIRD A D J

JUDGEMENT

(1.) In spite of sufficient service no one had appeared on behalf of contesting Respondents in these writ petitions, hence on 08.07.2011 only the arguments of Sri A.K. Rai learned Counsel for the Petitioners were heard and judgment was reserved.

(2.) These writ petitions arise out of common judgment and order dated 19.05.1995 passed by III A.D.J. Meerut in four miscellaneous appeals filed by the contesting Respondents in these writ petitions. Number of the miscellaneous appeal filed by Darshan Lal and Ors. Respondents No. 2 to 6 in the first writ petition was 41 of 1993. Number of the miscellaneous appeal filed by Respondent No. 2, Manoj Kumar in the second writ petition was 36 of 1993 and number of the miscellaneous appeal filed by Devendra Kumar and Ors. Respondents No. 2 and 3 in the third writ petition was 38 of 1993. One more appeal, i.e. Miscellaneous Appeal No. 37 of 1993 filed by Raj Kumar Goel, was also decided by the same judgment however writ petition in respect of judgment in the said appeal if filed is not connected with these writ petitions.

(3.) All the appeals were allowed by III A.D.J., Meerut on 19.05.1995 hence these writ petitions.