(1.) The present revision petition is directed against the order dated 23.8.1997 passed by the learned Additional District Judge, dismissing the appeal of the petitioners against the order dated 11.8.1997, by which the application under Order XXXIX Rules 1 & 2 of the Code of Civil Procedure was dismissed.
(2.) The main submission of the petitioner in this revision petition is that the respondent Delhi Development Authority has, in an arbitrary and illegal manner, denied the benefit of restoration of the plot to the petitioners in terms of the guidelines dated 1.5.1991.
(3.) The facts giving rise to the present revision petition may be briefly noted: