MAHAVEER SINGH Vs. D.D.C. AND ORS.

JUDGEMENT

(1.) These three writ petitions contain common facts and therefore with the consent of the parties they have been heard and are being decided together.

(2.) I have heard Sri Pramod Kumar Pandey for the petitioner in all three writ petitions and Sri Sachidanand Tripathi for the respondent No.3 in writ petition no.49783 of 2012 and learned Standing Counsel for the State-respondents in all the writ petitions.

(3.) The facts relevant in these writ petitions briefly stated are that one J.N. Sahai is alleged to have been granted a lease of plot No.53 area 3 acres and plot no.5324 area 0.17 acre in the year 1973.