- (1.) Heard.
(2.) Leave granted.
(3.) In view of the decision rendered in Indore Develoment Authority vs. Shailendra (dead) through its Lrs. & Ors. in C.A. No. 20982 of 2017 on 8th February, 2018, the instant appeals are allowed. Impugned order is set aside. Writ Petition filed in the High Court stands dismissed.;