MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY Vs. DISTRICT JUDGE, DEHRADUN

JUDGEMENT

(1.) Heard.

(2.) Since, in all these writ petitions, the controversy to be decided is similar and judgment and orders under challenge are same, therefore, all these writ petitions are being decided by this common judgment.

(3.) By means of these writ petitions, the petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 12.8.2002 (Annexure-4) and order dated 28.12.2004 (Annexure-6) passed by respondent no.1, whereby said court has allowed the appeal filed by respondent no.2.