HEMANT GUPTA - (1.) Leave granted.
(2.) The present appeals are directed against an order passed by the Division Bench of High Court of Punjab and Haryana on 21.12.2015 whereby intra-court appeals against common order dated 19.02.2015 passed by the learned Single Judge in the two writ petitions filed by the respondents were dismissed.
(3.) The respondents were allotted the land for the purpose of the School by the Haryana Urban Development Authority, Faridabad on leasehold basis. The allotment letter issued to DAV College Managing Committee dated 02.05.1986 has been filed as an additional document before this court.;