(1.) Vide the present petitions, the petitioners are seeking the following reliefs:-
(2.) The FIR, chargesheet and impugned orders are same in these petitions, therefore, this Court has decided to dispose of the petitions by this common judgment.
(3.) As per the chargesheet, Raj Singh Gehlot (builder/owner/purchaser and petitioner in Crl.M.C. No.3800/2011) entered into a criminal conspiracy with B.R. Malhotra, AE, Municipal Corporation of Delhi (hereinafter to be referred as "MCD") and Naresh Kumar Sharma, JE, MCD (petitioner in Crl. M.C. No.3011/2011), who facilitated in issuing the wrong completion certificate, illegal coverage and unauthorized construction in property No.39, Paschimi Marg, Vasant Vihar, New Delhi. For the aforesaid purpose, Architect A.K. Ganju (petitioner in Crl. M.C. No. 2384/2011) submitted the faulty completion drawings. The said property was further sold off by the builder/petitioner Raj Singh Gehlot with illegally constructed area. Accordingly, RC DA-I-2000-A-0041 was registered on 24.08.2000 by the Central Bureau of Investigation (hereinafter to be referred as "CBI").
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