RADHA DEVI Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) Learned counsel for the petitioners, at the outset, has drawn the attention of this Court towards the order dtd. 23/10/2008 passed by this Hon'ble Court, individually in all these petitions, whereby the petitions were dismissed; the operative portion of the said order dtd. 23/10/2008 reads as under:

(3.) Thereafter, learned counsel for the petitioners submits that in SBCWP Nos.8511/2008, 8512/2008, 8519/2008 and 8542/2008, this Hon'ble Court had passed the following interim order on 12/7/2018 (SBCWP No.8511/2008): "The matter has been listed before this court pursuant to directions given by Hon'ble Division Bench of this Court vide order dtd. 2/5/2018. The Hon'ble Division Bench has directed the court to reconsider the controversy in detail and decide the writ petitions on merits. Let notices be issued to the respondents. Mr. Manish Patel accepts notice on behalf of all the respondents and prays for time to complete instructions. Thus, notice need not be issued. In the meantime, status quo shall be maintained regarding disputed land in question. Henceforth the name of Mr. Manish Patel be shown in the cause list. List after six weeks. Connect with S.B. Civil Writ Petition Nos.8512/2008, 8519/2008 & 8542/2008." Learned counsel thus, prays that the aforequoted interim order may also be passed in the remaining petitions i.e. SBCWP No.8423/2008 & 8543/2008. However, looking to the fact that the present petitions pertained to the year 2008, this Court instead of making any interim adjudication, as prayed by learned counsel for the petitioner, deems it appropriate to decide the matter finally.