HARISH CHAWLA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) HEARD the learned counsel appearing for both sides.

(2.) THIS appeal and the writ petition involve common questions of fact and are being disposed of by this common order.

(3.) THE appellants in the appeal were allotted shop No. 80 at ISBT, Kashmere gate, Delhi in lieu of shop No. 25 by the respondent vide letter dated 9th february, 2000. The petitioner in the writ petition also was allotted a shop in the same complex being shop No. 83-A in lieu of his original shop No. 18, Dbaha bock in 1998.