ISHAK KHAN Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This is an application for restoring the main writ petition, which was dismissed for non-prosecution vide order dtd. 3/9/2024, passed by this Court. For the reasons stated in the application, the same is allowed and order dtd. 3/9/2024 passed by this Court is hereby recalled. Main petition i.e. CWP-610-1998 is ordered to be restored to its original number and status. Registry to carry out the necessary steps accordingly. On oral request of learned counsel for the petitioners, the main case i.e. CWP-610-1998 is taken up on Board today itself. CWP-610-1998 (O&M) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 13/12/1993 (Annexure P-1); order dtd. 12/9/1994 (Annexure P-2); order dtd. 16/3/1995 (Annexure P-3) and order dtd. 2/9/1997 (Annexure P-5).

(2.) Briefly, the predecessor-in-interest of petitioners No.1 to 8 namely, Sh. Rehmat son of Sh. Nagila, along with petitioners No.9 and 10, were in possession of the land in dispute, which was owned by respondents No.5 to 8, herein.

(3.) Heard.