- (1.)Leave granted.
(2.)These appeals have been filed by the present appellant -- Aayush Buildwell Pvt. Ltd. -- against the final order dated March 13, 2008 passed by the High Court of Punjab and Haryana in CWP No.9962 of 2007 which was disposed in terms of judgment passed in CWP No. 7790 of 2007 titled "Delhi Roadways Corporation Ltd. vs. The Haryana Urban Development Authority & Ors." and the order dated March 30, 2009 dismissing the review petition being Review Application No. 132 of 2008 in CWP No. 11501 of 2007.
(3.)The question which came up before this Court, as pressed by the appellant, is whether on the basis of a comparative analysis, the appellant was eligible to have allotment of a plot in its favour, and further while setting aside the process for allotment of plots, can it direct the process afresh allowing the ineligible candidates/parties to participate in the said fresh process.