HOUSING AND URBAN DEVELOPMENT CORPORATION LTD (HUDCO) Vs. SGS CONSTRUCTION AND DEVELOPERS PVT LTD & ORS.

JUDGEMENT

(1.) These five LPAs and four writ petitions being interlinked are heard together and being disposed of by this common judgment.

(2.) It may, at the outset, be stated that all the LPAs arose out of the interim orders passed pending W.P.(C) No.2604/2013 and W.P.(C) No.7261/2015. When the said appeals were listed before us, we thought that it would be appropriate to hear and decide the main writ petitions as well. Thus with the consent of the learned counsels for both the parties, the said writ petitions as well as two other connected petitions being W.Ps.(C) No.4412/2013 and 3047/2016 were tagged on to the LPAs and all the matters were heard together.

(3.) The facts in brief are as under.