MOTI RAM Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) This order will dispose of five Writ Petitions Nos. 137/86, 138/86, 140/86, 145/86 and 189/86 in which show cause notices were issued to the respondent/Committee as to why these writ petitions be not admitted. The respondent/Committee filed its counter- affidavits.

(2.) For facility of reference the facts relating to C.W, No. 145/86 Mod Ram v. N.D.M.C. are being mentioned.

(3.) In the writ petition, the petitioner has prayed for the following two reliefs :