R.R.Yadav, J. - (1.) The instant writ petition is filed by the petitioners seeking a relief in the nature of certiorari quashing the orders dated 25.4.1987. 28.4.1988 and 26.1 1.2001 passed by the respondent Nos. 3, 2 and 1 respectively, copies whereof are filed and marked as Annexures-4. 5 and 12 to the writ petition.
(2.) Although the present writ petition is posted today for admission but with the consent of learned counsel for the parties. I propose to decide it finally on merits at admission stage.
(3.) It is disturbing to note that litigation between the petitioners and contesting respondents relating to land in dispute is pending consideration from 1969. Even after expiry of about 33 years, dispute relating to land in dispute between the parties could not be finally decided. In these circumstances Voltaire had aptly said, "he was ruined twice in his life, once when he lost a law suit and once when he won a law suit".;