S.C. CHANDRU Vs. UMA

JUDGEMENT

(1.) This petition has been filed by the allottees of sites by the 9th respondent-House building Co-operative Society (for brevity sake hereinafter referred to as "respondent-Society") assailing the judgment of a Co-ordinate Bench of this Court passed in W.A. No. 4036/2013 dtd. 11/3/2019, by which, appeal filed by the respondent/writ petitioners has been allowed.

(2.) In W.A. No. 4036/2013 the respondent-Society has been filed I.A. No. 1/19 seeking correction of the judgment dtd. 11/3/2019. In the circumstances, both matters have been connected together.

(3.) We have heard learned counsel for the review petitioners, learned counsel for the respondent-Society and learned counsel for the writ petitioners, who are respondents No. 1 to 4 in the writ appeal and learned AGA appearing for respondents No. 5 to 8 in the review petition and perused the material on record.