BABU LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN both the cases, as similar orders both dated 25th May, 2001 issued by the Assistant Engineer, Eastern Railway, Barkakana (Assistant Engineer for short), are under challenge, they were heard together and are being disposed of by this common order.

(2.) THE petitioner -Radheyshyam Agarwal of C.W.J.C. No. 2127 of 2001 has challenged the order, contained in letter dated 25th May, 2001, whereby and whereunder, the Assistant Engineer, giving reference of an order passed by this Court on 318t August, 1999 in C.W.J.C. No. 3153 of 1998(R), asked the petitioner Radheyshyam Agarwal to vacate the land, in question, as per High Court's order.

(3.) THE language of both the cases is common and as it is mentioned that the eviction is to be made as per Hon'ble High Court's orders, the petitioners have assailed the same on the ground that the High Court never passed any order for eviction of petitioners and, in fact, orders amount to contempt of court having given false statement in the notice and is against one or other order passed by the competent court of law.