SANTOSH MALHOTRA Vs. STATE OF H.P.

JUDGEMENT

(1.) In both these writ petitions common questions of fact and law are involved for consideration, hence they are disposed of by this common judgment.

(2.) In C.W.R No. 2488 of 1995, the petitioner Smt. Santosh Malhotra has prayed for quashing order dated 20.2.1995 (Annexure P -2) passed by Collector, Shimla, Order of Appellate Authority dated 30.6.1995 (Annexure P -3) and notices dated 4.2.1994 (Annexure P -4) dated 3.7.1995 (Annexure P -5) issued by Executive Engineer, town and Country Planning Department.

(3.) In CWP No. 1167 of 1996, petitioner Jai Dev Malhotra seeks to quash and set aside the order dated 20.2.1995 (Annexure P -2) passed by Collector, Shimla, order of the Appellate Authority dated 30.6.1995 (Annexure P -3) and order of the Financial Commissioner (Revenue) dated 6.6.1996 (Annexure P -4).