GIAN KAUR SURI Vs. U O I

JUDGEMENT

(1.) By this common judgment, I would be deciding this batch of 8 review petitions, against the judgment dated 1st August, 2003, by which 9 writ petitions were dismissed.

(2.) At the outset, it may be noticed that out of the nine writ petitions which were decided vide judgment dated 1st August, 2003, review applications have been filed in eight petitions. Petitioner Ved Prakash Masta in WP(C) 2429/ 1986 does not appear to have preferred any review petition. While petitioner Inder Raj has now preferred review petition bearing no.9121/2003 after having withdrawn LPA 560/2003.

(3.) For facility of reference, the grounds sought to be raised in each of the review petition are summarized. Common grounds in all the review petitions shall be taken up together for consideration, while grounds specific or individual to each review petition, would also be dealt with separately.