POOJA BHARAT KAPOOR Vs. U.T., CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) Since all the writ petition(s) involve common questions of facts and law, besides since the order impugned in all the writ petition(s) is similar, therefore, they all are amenable to be decided through a common order.

(2.) However, the facts of each of the writ petition(s) are required to be separately delineated.

(3.) Through the instant writ petition, the petitioner herein, who is a co-owner of 30 % share in a co-owned property/residential house No. 1010, Sector 15-B, Chandigarh, prays for the quashing of public notice dtd. 9/2/2023, issued by respondent No. 4 and restoration of the status prior to the issuance of the impugned public notice.