P K SARASWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) All these four cases can be disposed of by a common Judgment.

(2.) In Writ Petition No. 142 of 1998, the petitioner P. K. Saraswat has inter alia made the following prayers :-

(3.) In Writ Petition No. 208 of 1998 the petitioner Shri T. P. Sharma has interalia made orayers for quashing the order dated 27-4-1998 of the District Judge (East and North) at Gangtok in Civil Suit No. 41 of 1994 and other prayers made in the Writ Petition No. 142 of 1998 and in this Writ Petition are more or less similar.