HARI SINGH Vs. LAND AND BUILDING DEPARTMENT

JUDGEMENT

(1.) The present writ petitions are filed under Article 226 of the Constitution of India with a common prayer for issuance of appropriate writ directing the respondent: -

(2.) All these writ petitions have similar issues for adjudication and therefore, all writ petitions shall be disposed of by common judgment.

(3.) The factual matrix has been taken from W.P. (C) bearing number 8823/2017.