PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) Since the issue involved in all these writ petitions is common, therefore, on the request of learned counsel for the petitioner, S.B. Civil Writ Petition No.319/2020 has been heard as a lead case and all these petitions are being decided by this common judgment. The prayer in the lead case is as follows :- "i) To issue any writ, order or direction more particularly in the nature of a writ of certiorari to quash and set aside the impugned order dated 09.10.2019 (Annex. 17) passed by the Deputy Inspector General: ii) To issue writ, order or direction to declare the inspection carried out by the Deputy Inspector General on 06.02.2019 as illegal and contrary to law, and to quash the inspection report pursuant to the said Inspection (Annexure-11); iii) To issue writ, order or direction more particularly in the nature of a writ of certiorari to declare the Notice dated 23.04.2019 under Section 54 issued by the Sub-Registrar as illegal and contrary to law (Annexure-12). iv) To issue writ, order or direction more particularly in the nature of a writ of certiorari to declare the reference darted 17.05.2019 made by the Sub-Registrar as illegal and contrary to law (Annexure-13). v) To issue writ, order or direction more particularly in the nature of a writ of certiorari to declare the Notice dated NIL under Section 51(5) r/w rule 65(2) issued by the Deputy Inspector General as illegal and contrary to law (Annexure-14). vi) To issue any writ, order or direction more particularly in the nature of a writ of certiorari to quash the recovery notice No. 782 dated 29.11.2019 (Annexure-18); vii) To issue writ, order or direction more particularly in the nature of a writ of prohibition to prohibit the respondents from taking any action pursuant to the impugned proceedings; viii) To issue such other writ or order or direction as this Hon'ble Court may deem fit and proper in the interest of justice."
(3.) Learned counsel for the petitioner has demonstrated from the record, particularly Annex.7 that the property in question, as per the sale-deed, was owned by Gwar Construction Limited through authorized person, which is of-course the present petitioner.;