- (1.) Heard Sri A.N.Bhargava along with Sri G.C.Pant, learned counsel for the petitioner and Sri Sanjai Goswami, learned Additional Chief Standing Counsel appearing for the State-respondents.
(2.) Through this writ petition prayer has been made to issue a writ of certiorari quashing the order dated 3.5.2006 passed by the learned Member, Board of Revenue, Lucknow in suo motu Revision No. 813 of 2005-06.
(3.) The aforesaid revision has been maintained with respect to six cases, i.e. 1. Santosha Craft (Pvt.) Ltd. vs. Sri Ram and others; 2.Santosha Craft (Pvt.) Ltd. vs. Nagar Nigam; 3. Avon Homes Pvt. Ltd. vs. Nagar Nigam and others; 4. Vinod Kumar vs. Nagar Nigam and others; 5 Vinod Kumar and others vs. Nagar Nigam and 6. Santosha Craft (Pvt.) Ltd. vs. Nagar Nigam.;