SUSHILA GOEL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners have filed the present petitions, inter alia, impugning separate orders dtd. 15/11/2019, whereby their respective applications for seeking reference under Ss. 30-31 of the Land Acquisition Act, 1894 (hereafter LA Act) to the Court of the learned Additional District Judge, West Delhi, were rejected. The petitioners had filed the said applications in respect of lands comprising in Khasra/Plot Nos.1009 (2-0) and 1010 (3-2) situated in the Revenue Estate of Mundka, Delhi (hereafter also referred to as the subject land). The subject land was acquired in terms of an award under the LA Act, being Award no.2/DC(W)/2008-09 dtd. 1/1/2009.

(2.) The parties in the present batch of petitions are the same, except respondent no.3. The petitioners have arrayed five individuals as respondent no.3 in the respective petitions.

(3.) The material facts as obtaining in these petitions are the same. However, there are five different claimants of rights in respect of the subject land or part thereof. They are respectively arrayed as respondent no.3 in these petitions. The orders impugned in these petitions are in similar terms. The learned counsel for the parties also concurs that the decision in any one of the above petitions would be dispositive of the other petitions as well, as the controversy involved is common.