Shivakant Prasad, J. - (1.) C.A.N. 67 of 2012 and C.A.N. 69 of 2012 appear to be listed through inadvertence, as the submissions made by both the learned advocates that these two applications have already been disposed of. This Court is only confined to hear C.A.N. 3277 of 2017 arising out of W.P. No. 5765(W) of 2001 and the writ petition being W.P. No. 19373(W) of 1997. C.A.N. No. 3277 of 2017
(2.) This is an application for clarification and/or modification of the order dated June 15, 2016 passed by this Court in W.P. No. 5765(W) of 2001.
(3.) It is submitted that the petitioner no. 1 and 9 viz. K. V. Subba Rao and Ashok Kumar Jain additionally hold plots of Railway Land being TE-266 and Plot No. TE-251A respectively and these plots of land are treated differently than the shops by the Railway Authorities under different rules and instructions issued from time to time by the authorities.;