DEVENDRA Vs. INDORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This writ petition has been filed by the petitioners under Article 226 of the Constitution of India, seeking the following reliefs:-

(3.) Admittedly, the reliefs as claimed in paras 7.6 and 7.7 have been sought subsequent to the filing of this petition, as the order dtd. 7/12/2023 was passed subsequent to the date of filing of the petition on 10/7/2023.