SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since all the writ petition(s) involve common questions of facts and law, therefore, they 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.) The petitioners herein seek the passing of a writ of mandamus for therebys making directions to the respondents to declare that the mixed land use, vis-a-vis the subject lands, which has now been changed by the respondents only for residential/commercial purposes, is illegal, unconstitutional and violative of Articles 14 and 19 of the Constitution of India.