G.ROHINI, J. - (1.) Though based on different set of facts, the controversy in all the petitions centers on common issues relating to the exercise of legislative power and executive control in the administration of National Capital Territory of Delhi (NCTD).
(2.) The parties to the writ petitions and the orders impugned have been set out in the following Table so as to get a glimpse of the controversy involved in each writ petition. JUDGEMENT_76_LAWS(DLH)8_2016.jpg
(3.) Except W.P.(C) No.5888/2015 and W.P.(Crl.) No.2099/2015, in all other writ petitions the impugned orders have been challenged primarily on the ground that the said orders having been passed without placing the decision of the Council of Ministers before the Lt. Governor for his concurrence/views are illegal and unconstitutional. Out of the said petitions, W.P.(C) No.8867/2015 has been filed by the Union of India whereas the rest of the petitions are more or less in the nature of public interest litigation.;