PREM SHANKAR GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) .By a common order I propose to dispose of CM(M) Nos.1388/07, 1395/07 and 1622/07 which have almost identical facts and raise similar questions of law.

(2.) THE petitions have been filed against the common order dated 12.09.07 passed by Sh. S.S. Handa, ADJ, Delhi in Appeal No.MCA 7/07 titled "Prem Shankar Gupta & Ors. v. DDA & Anr.", MCA No.8/07s titled "Virender Pal Singh & Ors. v. DDA" and order dated 2.3.2007 passed by the Court of Sh.Brijesh Kumar Garg, Commercial Civil Judge, Delhi in Suit Nos.1404/05 and 1454/06. It appears that one set of plaintiffs have chosen to file two different CM (Mains) for the reason in respect of two proceedings which commenced, three petitions have reached this court.

(3.) BEFORE proceeding to deal with the legal submissions made in the petitions it would be necessary to set out the factual matrix.