AJIT SHARMA Vs. JAMMU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) ALL these Letters Patent Appeals involving identical questions of law and facts are being decided by a common judgment. Facts giving rise to these appeals may be noticed.

(2.) THE Jammu Development Authority (for short JDA hereinafter) had developed commercial plots for allotment. The object was to decongest the Warehouse by shifting some of the establishments to new site. On the applications of respondents (1) Ajit Sharma (2) Raj Kumar (3) Ashim Raina (4) Suresh Soni and (5) S.K. Kochhar, five plots of different sizes for commercial purpose (Service Station) were allotted to them in 1988 -89 respectively.

(3.) APPELLANT , Arun Parkash, filed OWP No. 20/1990 challenging the legality of the allotment orders issued in favour of the respondents. His writ petition was dismissed by the writ Court vide judgment and order dated 11 -12 -1998. He has challenged the dismissal of his petition in LPA (OW) No. 659/1999.