Delhi High Court
Rajiv Kumar Tomar & Ors. vs Govt.Of Nct Of Delhi & Ors. on 2 May, 2016
Author: Jayant Nath
Bench: Chief Justice, Jayant Nath
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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.
LPA 149/2016 & 154/2016 Page 1 of 22. 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 LPA 149/2016 & 154/2016 Page 2 of 2