Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by the writ petitioners against the final judgment and order dated 10.07.2014 passed by the High Court of Jammu and Kashmir at Jammu in LPAOW No. 40 of 2010 whereby the High Court while allowing the appeal filed by the Jammu Development Authority-respondent No.1 herein, set aside the judgment and order dated 25.02.2010 passed by the Single Judge in OWP No. 459 of 2004 and, in consequence, dismissed the writ petition filed by the appellant.
(3.) We herein set out the facts, in brief, to appreciate the issues involved in this appeal.;