(1.) Both these writ petitions are filed under Articles 226/227 of the Constitution of India by Rajdhani Cooperative Housing Society Ltd. (hereinafter referred to as "Society") including its members, who aggrieved by the illegal and unauthorized acts of the private respondents herein, having so obtained consent decree from Civil Court as well as got it registered unilateral cancellation deeds of sale deeds in relation to lands situated at Survey Nos.73, 78 to 80, 81/1, 81/2, 83 and 84, at Village Nabhoi, District Gandhinagar (hereinafter referred to as "the lands").
(2.) Before adverting to the facts and the issues germane in these writ petitions, it would be appropriate to first refer to the past history of this litigation, as follows:-
(3.) These matters were initially heard at length and reserved for judgment by this Court vide its order dtd. 9/7/2025, but request made by the learned advocates of the petitioner to list these matters again for hearing on 16/7/2025, which was accepted. When these writ petitions were again taken up for hearing, the petitioners submitted several documents, which included sale deeds executed between the parties in relation to the lands. Such sale deeds pertain to the execution of the sale of the lands by its original owners in favour of Respondent Nos.8 and 9 herein, and in turn by them in favour of Petitioner - Society, which have already taken on record.
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