SETHI AUTO SERVICE STATION Vs. DELHI DEVLOPMENT AUTHORITY

JUDGEMENT

(1.) Two app als under Clause X of the Letters Patent arise out of a common judgment and order dated 7th November, 2005 passed by a learned Single Judge dismissing WP (C) No. 15187/2004, -WP (C) No. 16196/2004 and WP (C) No. 19018/2004. Appeals have been filed only in respect of the decision rendered in WP (C) No. 15187/2004 (M/s Sethi Auto Service Station) and WP (C) No. 16196/2004 (M/s Anand Service Station).

(2.) Since both the appeals raise common questions of law, they have been heard together.

(3.) The Appellants were allotted a petrol pump in Mahipalpur near NH-8 in 1994. The Airport Authority of India made the allotment of land while Indian Oil Corporation and Hindustan Petroleum Corporation Ltd. respectively allotted the petrol pumps.