RAJESH KUMAR BARJATIYA Vs. URBAN IMPROVEMENT TRUST

JUDGEMENT

(1.) Since a common question of law is involved in all these writ petitions, they are decided together. The facts of the writ petition No. 13107/2019 is taken into consideration for convenience of this Court.

(2.) .A prayer has been made by the petitioners in S.B. Civil Writ Petition No.13107/2019 read as under:-

(3.) Learned counsel for the petitioners submits that by this writ petition the petitioner has challenged the order dtd. 25/6/2019, passed by the Debt Recovery Tribunal, Jaipur, whereby, the D.R.T. directed as under:-