PYARI DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) We have heard this writ petition along with Special Appeal No. (519) of 2002.

(2.) The petitioner in this writ petition and the appellant in Special Appeal No. (519) of 2002 (hereinafter referred to as special appeal) are similarly situated and have filed writ petition and special appeal for similar relief. The special appeal has arisen out of Writ Petition No. 29926 of 2002 (Bhairao Ram v. Additional District Judge, Anpara situated at Obra, Sonbhadra and others). In Writ Petition No. 29926 of 2002 almost similar relief, has been claimed by the petitioner/appellant, Bhairao Ram, which are being claimed in this writ petition. The writ petition filed by Bhairao Ram being Writ Petition No. 29926 of 2002 has been dismissed by learned Single J,udge vide his judgment dated 4-10-2002 against which special appeal has been filed. Since both the cases arises out of the same facts and circumstances, Writ Petition No. 6047 of 2003 is being treated as leading case and reference of facts of the above writ petition are sufficient to decide both the cases.

(3.) By this writ petition, the petitioner has prayed for issuance of following writs: