GAURAV KOHLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) In this batch of petitions, the common order dtd. 13/2/2025 passed in Civil Writ Petition No(s). 1528 and 2106 of 2021 has been assailed by the appellants, inter alia, contending that the directions as issued by the High Court was without joining them as party and affording opportunity of hearing, which adversely affects the several civil suits filed by them. It is said that the suits of some of the petitioners have already been decreed which have not been brought to the notice and also not appealed against. Therefore, such directions may seriously prejudice the right of audience though they are owners and in occupation of the premises.

(3.) It is also a fact that 172 civil suits have been filed by some of the appellants which are pending while some of the appellants have not approached the civil court, however, it is contended that if the direction issued in the PIL is complied with, it may also prejudice the adjudication of the pending suits before the Civil Courts.