SAJNI Vs. INDORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order shall govern disposal of Writ Petition No.14078/2010, Writ Petition No.14075/2010, Writ Petition No.14096/2010, Writ Petition No.14152/2010, Writ Petition No.14077/2010 and Writ Petition No.14094/2010.

(2.) The Writ Petition No.14078/2010 is at the instance of Dr. Sajni Bajaj, who was allotted a plot in Sector-B, Scheme No.71, Indore by the Indore Development Authority (for short, the IDA) and in whose favour a lease deed was executed by the IDA. Rest of the writ petitions are at the instance of owners/occupants of various shops, which were sold to them by the holder of power of attorney of the lessee of the said plot, after raising construction on it. This is the fourth round of writ petition for the lessee of the said plot and third round for the owners/occupants of the shops.

(3.) For the sake of convenience, the facts are taken from Writ Petition No.14078/2010.