(1.) LPA 147/2023 is directed against the Order dtd. 23/9/2022, passed by the learned Single Judge in W.P.(C) 213/2010 and LPA 446/2023 is directed against the Order dtd. 23/9/2022, passed by the learned Single Judge in W.P.(C) 4250/2007.
(2.) The Appellants herein were Writ Petitioners in the abovementioned Writ Petitions.
(3.) W.P.(C) 213/2010 was filed by the Appellant in LPA 147/2023 seeking for quashing of the Order dtd. 6/6/2003, passed under Sec. 5(1) of the Public Premises (Eviction of Unauthorised Occupants) Act, l97l (hereinafter referred to as " the PP Act") passed by the Estate Officer, and Order dtd. 30/10/2009, passed by the learned District Judge, Karkardooma Courts, (hereinafter referred to as "the Appellate Court") in PPA No. 3/08/03.