- (1.) These five identical writ petitions bearing CWP Nos.5253, 5769, 8485, 8486 and 8487 of 1995, are being decided vide this common order, as all these writ petitions arise out of similar facts and raise common questions of law. However, for the facility of reference, facts are being culled out from CWP No.5253 of 1995 (Kailsh Wati through LRs Vs. The Financial Commissioner, Haryana and others).
(2.) Feeling aggrieved against a common impugned order dated 02.01.1995 (Annexure P-6), petitioners-landowners have approached this Court by way of these five similar writ petitions, seeking a writ in the nature of certiorari, for quashing the impugned orders.
(3.) The writ petitions were admitted for regular hearing and status quo with regard to possession was ordered to continue. An affidavit dated 10.02.2015 of Sub Divisional Officer (Civil), Hathin has been filed to say that State of Haryana has no interest in these matters, as the contest was between the private parties. However, no written statement has been filed on behalf of the private respondents-tenants.;