IRFANUR RAHMAN Vs. LAL VIJAY NATH SHAHDEO

JUDGEMENT

(1.) Heard Mr. Navniti Prasad Singh, the learned Senior counsel appearing on behalf of the petitioners in C.M.P.No.12 of 2022, Mr. Rahul Kumar Gupta, the learned counsel appearing on behalf of the petitioner in C.M.P.No.351 of 2020, Mr. Kaushik Sarkhel, the learned counsel appearing on behalf of O.P.No.1 in both the petitions and Mr. Nawal Kishore Pandey, learned AC to S.C.(L&C)-I appearing on behalf of the respondent-State in both the cases.

(2.) In both the cases, a common question of fact and prayer With are made that that is why both the C.M.P petitions have been heard together with the consent of the parties.

(3.) In these petitions, it has been prayed to recall the order dtd. 16/3/2020 passed in W.P.(C) No.5098/2014 by this Court relating to Misc.Case No.03/2003-04/TR No.38/2006-07 whereby the impugned order 20/12/2006 was quashed and the writ petition was allowed. A further prayer is made to dismiss the W.P.(C) No.5098/2014 and the further prayer is also made for quashing all the subsequent orders passed by the revenue authorities which was passed after the order of the writ Court.