SURENDER SINGH DESWAL Vs. DDA

JUDGEMENT

(1.) The writ petitions are filed by the petitioners with the following prayers:-

(2.) As the issue in these petitions is identical with similar facts, the same are being disposed of by this common order.

(3.) It is necessary to state here that W.P.(C) No. 2117/2011 was initially dismissed on April 04, 2011. Pursuant to an LPA No. 360/2011 filed by the DDA, a Review Petition No. 497/2011 was filed, which was allowed and the writ petition was revived and restored to its original number.