HANIF KHAN Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Shri M.A. Khan, learned Senior Advocate assisted by Shri Mohd. Aslam Khan, learned counsel for the petitioners as well as Shri Shadab Khan, learned Advocate in Case:- WRIT-C No. 1002036 OF 2003,1001836 OF 2003, 1001637 OF 2003,1001638 OF 2003 and Shri Hari Om Rana, learned counsel for the petitioners in Case:-WRIT-C No. 1002037 of 2003 and 1002065 OF 2003 and learned Standing Counsel for the respondents-State.

(2.) This bunch of writ petitions is being decided by means of a common judgment and order treating Writ-C No. 1002036 of 2003 to be leading writ petition and the judgment and order passed therein, shall be equally applicable to all the connected writ petitions.

(3.) The petitioners have prayed for issuance of a writ in the nature of Certiorari, quashing the orders dtd. 31/3/2003 and 16/8/1996 passed by respondent Nos. 1 and 2 contained in Annexure Nos. 1 and 4 respectively.