(1.) These petitions are interlinked as they relate to the same case registered on 31.01.2008 as Crime No.08/08 at Special Police Establishment (Lokayukt), Bhopal for the offences punishable under Sections 120-B & 420 of the IPC and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the PC Act') against the petitioners and one Kishorilal Vishwakarma, the then Patwari of Halka No.25/31 at Jabalpur.
(2.) W.P. Nos.5959/08 and 2571/2011 are the petitions, under Articles 226 and 227 of the Constitution of India, for issuance of a W.P. Nos.5959/2008 & 2571/2011and MCrC No.4261/2010 writ in the nature of certiorari or mandamus or any other writ or direction for quashing of the FIR leading to registration of the case as against Smt. Meena Mehra and Vivek Tripathi, who, at the relevant point of time, were posted respectively as Tahsildar (Nazul) and Naib Tahsildar (Nazul) at Jabalpur whereas MCrC No.4261/2010 is the petition, under Section 482 of the Code of Criminal Procedure (for brevity 'the CrPC'), moved by Alok Kumar Shrivastava, the then Nazul Officer at Jabalpur, for quashing of the FIR and the corresponding investigation as against him.
(3.) For the sake of convenience, the petitioners shall be referred to by their respective names.
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