ZESTHA DEVELOPERS LTD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) LEARNED counsel for the petitioner files rejoinder affidavit. The same is taken on record.

(2.) SINCE the controversy involved in both the writ petitions is similar, therefore, for the sake of convenience, they are being heard and decided together by this common judgment.

(3.) BOTH the writ petitions have been preferred to issue a writ of certiorari quashing the impugned order dated 20-12-2007 passed by respondent No. 3 (Annexure No. 8 to each writ petition ). Prayer for mandamus has also been made to direct the respondent No. 3 to pass appropriate orders for registration of the sale deed executed on 25-4-2007 by respondent No. 6 in favour of the petitioner.