DELHI DEVELOPMENT AUTHORITY Vs. SURENDER DOGRA

JUDGEMENT

(1.) THE above captioned 3 petitions raise similar questions of law and fact and hence are being decided by a common order.

(2.) CM (M) No. 1384/2005 and CM (M) No. 1412/2005 lay challenge to identically worded orders, both dated 22. 12. 2004, passed in two suits filed by the respondents.

(3.) CM (M) No. 2362/2005 lays a challenge to a similar order but dated 4. 5. 2005.