SADHNA CHAUDHARY Vs. PRADIP MEHRA

JUDGEMENT

(1.) THE writ petition arises out of an order dated 26.07.2011 in Revision Petition filed by the petitioners impugning the order of the Financial Commissioner dismissing the writ petitions filed by the petitioners herein.

(2.) THE Administrator of the R-3/Society had issued an advertisement in the newspaper on 02.10.2002, which reads as under:

(3.) PURSUANT to the advertisement, the petitioners are stated to have made an application on 02.08.2003. The application reads as under: