- (1.) The instant common order will dispose of the following matters:- (i) Rajendra Nagar Adarsh Grah Nirman Sahkari Samiti Ltd. vs. State of Rajasthan & Ors., Civil Appeal arising out of SLP (C) No. 4722 of 2012); (ii) Yogesh Chand Arora vs. State of Rajasthan & Ors., Civil Appeal arising out of SLP (C) No. 4874 of 2012); (iii) Durga Devi Dharmarth Trust & Anr. vs. State of Rajasthan & Ors., Civil Appeal arising out of SLP (C) No. 5041 of 2012); (iv) Naresh Chand Arora vs. State of Rajasthan & Ors., Civil Appeal arising out of SLP (C) No. 5089 of 2012); (v) Madrampura Grih Nirman Sahkari Samiti Ltd. & Ors.vs. State of Rajasthan & Ors., Civil Appeal arising out of SLP (C) No. 5206 of 2012); (vi) Yashmeen Abrar vs. Union of India & Ors., Civil Appeal arising out of SLP (C) No. 12072 of 2012); (vii) Sunita Rathi & Ors. vs. State of Rajasthan & Ors., Civil Appeal arising out of SLP (C) No. 21205 of 2012); (viii) Arjun Nagar Vikas Samiti through its President Vimla Verma vs. State of Rajasthan & Ors., Civil Appeal arising out of SLP (C) No. 21226 of 2012);
(2.) Leave granted in all the matters.
(3.) Insofar as the instant judgment is concerned, Rajendra Nagar Adarsh Grah Nirman Sahkari Samiti Ltd. vs. State of Rajasthan & Ors. (i.e., the Civil Appeal arising out of SLP (C) No. 4722 of 2012 shall be treated as the lead case. The factual narration recorded herein, shall be based on the pleadings thereof. However, in situations wherein, during the course of hearing, reference has been made to pleadings from other cases, the same will also be adverted to.;