SHIW NATH SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) These two intra-Court writ appeals revolve around a common issue regarding the proposed demolition of a part of the appellant's residential building constructed on a plot of land located in SBI Colony, Manav Kalyan Road, Tinsukia, District-Tinsukia.

(2.) Brief facts relevant and essential for disposal of the appeal are noted hereinbelow;

(3.) Being aggrieved, the appellant preferred WP (C) 8085/2022 wherein, initially an interim order was passed by order dtd. 20/12/2022 suspending the impugned notice dtd. 1/12/2022. The WP(C) No.8085/2022 was dismissed by order dtd. 23/1/2023. The appellant/writ petitioner also filed a review application seeking review of the order dtd. 31/10/2022 passed by the learned Single Judge in WP(C) 227/2022 which also came to be rejected by the order dtd. 23/1/2023. While rejecting the review petition, the learned Single Judge observed that the respondent (writ appellant herein) may challenge the original order dtd. 31/10/2022 by filing an appeal. WA 41/2023 has been preferred to challenge the order dtd. 23/1/2023 passed in WP(C) 8085/2022 and WA 63/2023 has been preferred to challenge the order dtd. 31/10/2022 passed in WP(C) 227/2022.