Satya Poot Mehrotra, Abhinava Upadhya, JJ. - (1.) THE present writ petition has been filed by the petitioners under Article 226 of Constitution of India making the following prayers: 1. Issue, a writ, order or direction in the nature of mandamus directing respondent Nos. 2 and 3 not to impose the additional amount and interest on the members of petitioner No. 1 (allottees of the colony under the Ganga Nagar Scheme) differently than the other allottees of the colony under the Ganga Nagar Scheme, who are petitioners of writ petition No. 31631 of 2005.
(2.) ISSUE a writ order or direction in the nature of mandamus directing the respondent Nos. 2 and 3 to realize the amount from the members of petitioner No. 1 as decided by them vide order dated 1.4.2005 in compliance of judgment dated 29.4.2005. Issue a writ, order or direction in the nature of mandamus restraining the respondents from passing any adverse order against the members of petitioner No. 1.
(3.) ISSUE a writ, order or direction in the nature of mandamus directing to decide the fresh representation of the petitioners as decided in respect of the other petitioners who are allottees of Ganga Nagar Scheme and approached this Court earlier.;