- (1.) This order shall decide aforementioned four writ petitions filed by the applicants desirous of obtaining plots from the private developers such as M/s EMAR MGF Land Pvt. Ltd. - respondent No.3 in CWP No.13248 of 2007. For facility of reference, the facts are taken from the said writ petition.
(2.) Petitioner No.1 is an Advocate, who is appearing in person though he has put in appearance on behalf of other petitioners as their advocate.
(3.) The claim of the petitioners is that they applied for allotment of plots advertised by respondent No.3, a private company permitted to sell plots in terms of Punjab Apartments and Property Regulations Act, 1995 (for short "the Act"). The petitioners claim that respondent No.3 is an instrumentality and agency of Government of Punjab as it is conducting all operations under the supervision and authorization of Punjab Urban Planning Development Authority.;