AFROZ JAHAN Vs. BILQUEES JAHAN AND OTHERS

JUDGEMENT

(1.) Shri A.H. Afsar, learned counsel for the petitioner Afroz Jahan in C.R. No. 80/2010 and for respondents No. 2 in C.R. No. 101/2010. Shri K.N. Gupta, learned senior counsel with Shri Mahesh Goyal, learned counsel for respondents No. 1 to 6 in C.R. No. 80/2010 and petitioners in C.R. No. 101/2010.

(2.) With the consent of learned counsel for the parties, matter is heard finally.

(3.) This order shall govern the disposal of C.R. No. 80/2010 (Smt. Afroz Jahan Vs. Bilquees Jahan and ors.) and C.R. No. 101/2010 (Bilquees Jahan and ors. Vs. General Public and ors.) as both these revisions arise out of the common order dated 21st April, 2010 passed in Miscellaneous Civil Appeal No. 16/2010.