PARVEEN SHARAN Vs. HARYANA SHEHRI VIKAS PRADHIKARAN

JUDGEMENT

(1.) Since all the writ petitions (supra) arise from a common theretos auction held by the respondent concerned, therebys all the writ petitions (supra) are liable to be decided through a common verdict being made thereons.

(2.) Though, the facts in each of the writ petitions (supra) are somewhat different, but the facts of the lead writ petition i.e. CWP No. 18713 of 2024 are extracted hereinafter.

(3.) Through the instant writ petition, the petitioner seeks the quashing of the letter dtd. 24/7/2024 (Annexure P-1), thus rendered by respondent No. 2, wherebys the representation dtd. 12/7/2024 (Annexure P-16), as moved by the petitioner for allotment and possession of the subject property, rather became rejected.