S. C. GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These are writ petitions filed by the petitioners seeking relief against the respondent-Delhi Development Authority (hereinafter "DDA"). Since these petitions raise somewhat identical issues, they are being heard and disposed of by a common order.

(2.) W.P.(C) 15655/2004 has been filed seeking the following substantial prayers:

(3.) W.P.(C) 143/2012 has been filed seeking to challenge the misuser charges levied by the respondent-DDA. The prayer clause reads as under: