SKY LIGHT HOSPITALITY LLP Vs. UNION OF INDIA

JUDGEMENT

(1.) These Criminal Writ Petitions have been preferred claiming the following reliefs:- In S.B. Criminal Writ Petition No. 462/2018:-

(2.) At the outset, a preliminary objection was taken on behalf of the petitioners that since review petitions as against the judgment rendered by the Hon'ble Apex Court in the case of Vijay Madanlal Choudhary and Ors. v. Union Of India and Ors. Special Leave Petition (Criminal No. 4634/2014) decided on 27/7/2022, therefore in view of the present controversy being akin to the one therein, no adjudication ought to be made by the High Court, at this stage.

(3.) Brief facts of this case, as placed before this Court by Mr.K.T.S. Tulsi, learned Senior Counsel assisted by Mr. Faraz Khan, Mr. MS Husain, Mr. Anup Kumar Pandey & Mr. Farman Bilal Rayeeni on VC; Dr. Shamshuddin on VC & Mr. S.Tabrez on VC, appearing on behalf of petitioner-M/s. Sky Light Hospitality LLP (in short, 'Sky Light'); Mr. Vikas Balia, learned Senior Counsel assisted by Mr. Abhishek Mehta, appearing on behalf of petitioner-Mahesh Nagar, are that in the year 2007, land admeasuring 31.61 hectares (125 Bigha) situated in Village Gajner, Tehsil Kolayat, Bikaner was allotted to one Natha Ram (12.65 hectares i.e. 50 bighas) s/o Kesha Ram and Hari Ram (18.96 hectares i.e. 75 bighas) s/o Luna Ram, whereafter on 19/11/2007, Natha Ram sold his portion of land to one Mr. Rajendra Kumar Swami s/o Gopal Das Swami; mutation No.120 was duly recorded in regard to such sale. Hari Ram acting through Power of Attorney (in short, 'POA'), namely, Gugangar, sold his portion of land to one Mr. Kishore Singh.