HIMALAYAN COOPERATIVE GROUP HOUSING SOCIETY Vs. BALWAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order passed by the High Court in Writ Petition No.7546 of 2005 and connected matters, dated 25.11.2010 and in Review Petition No.138 of 2010 and connected matters, dated 12.10.2012. By the impugned judgment and order in the Writ Petition, the High Court has affirmed the orders passed by the Courts/authorities below and, on the basis of a concession made by the counsel appearing on behalf of the appellant, issued certain directions to the appellant.

(3.) For convenience, we would only notice the facts in Civil Appeals arising out of S.L.P.(C) Nos.9302-9303 of 2013.