Rajiv Kumar Tomar & Ors. vs Govt.Of Nct Of Delhi & Ors.
2016 Latest Caselaw 3176 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Reserved on: 08.03.2016
%                                    Pronounced on: 02.05.2016

+     LPA 149/2016
      RAJIV KUMAR TOMAR & ORS.                                ..Appellants
                Versus
      GOVT.OF NCT OF DELHI & ORS.                       ..Respondents

+     LPA 154/2016
      HARI OM GUPTA & ORS. NR        ..Appellants
                Versus
      GOVERNMENT OF NCT DELHI & ORS.       ..Respondents

      Present:      Mr.Manish Chauhan, Adv. for the appellants.
                    Mr.Satyakam, ASC for R-1 & 3 in LPA 149/2016.
                    Mr.Naushad Ahmed Khan, ASC with Ms.Astha Nigam,
                    Adv. for R-1 to 3 in LPA 154/2016.
                    Ms.Avnish Ahlawat, Adv. with Ms.Latika Chaudhary,
                    Adv. for R-4 & R-5/APMC & DAMB.
                    Mr.Dhanesh Relan Adv. for DDA.
      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE JAYANT NATH

JAYANT NATH, J.

1. By the present appeals the appellants seek to impugn the order passed by the learned Single Judge dated 09.09.2015 in W.P.(C)6591/2014 and W.P.(C)2903/2014. The Writ Petitions of the appellants were disposed off by the learned Single Judge alongwith W.P.(C)893/2015 titled Jagan Nath Sharma & Anr. vs. Government of NCT of Delhi & Ors. and W.P.(C)3518/2014 Shri Ram Daras and Ors. vs. Government of NCT of Delhi and Ors.

2. The petitioners in W.P.(C) No.893/2015 and 3518/2014 had also impugned the said judgment dated 9.9.2015 in LPA No.879/2015 and 867/2015 respectively. This Court vide judgment dated 26.4.2016 dismissed the said appeals being LPA No.879/2015 and 867/2015.

3. As the present appeals also seek to challenge the same order which has been upheld by the Court in the said judgment dated 26.4.2016, the present appeals are also dismissed.

(JAYANT NATH) JUDGE

CHIEF JUSTICE

MAY 02, 2016 n