Rajive Bhalla, J. - (1.) BY way of this order, we shall dispose of Civil Writ Petition Nos. 19647, 20116, 20213, 20433, 20442, 20455, 21603 and 22787 of 2013, as they involve adjudication of identical questions. Facts necessary for adjudication are being taken from Civil Writ Petition No. 19647 of 2013.
(2.) THE petitioners, who are oustees of Sector 81, pray for issuance of a writ in the nature of certiorari for quashing the decision taken by the Greater Mohali Area Development Authority (hereinafter referred to as 'GMADA'), to charge them @ Rs. 23500/ - per square yard, as the rate offered for allotment of oustee category plots and pray that plots be allotted at the rate charged from oustees of Sectors 76 to 80, SAS Nagar, Mohali, i.e. Rs. 3350/ - per square yard as or Rs. 12,000/ - per square yard as charged from oustees of Aerocity.
(3.) BEFORE we de -limit the arguments and record our opinion, it would be necessary to record that we do not propose to determine the price to be charged from the petitioners or to hold that an oustee has a vested right to any concession other than a right to be considered for allotment of a plot and, therefore, confine consideration in this set of writ petitions to the date to be applied for determining the rate to be offered to the petitioners, i.e. whether it is the year in which their lands were acquired, the year in which plots were allotted to oustees of Sectors 76 to 80, the year in which plots were allotted to oustees of Aerocity or the year in which plots were offered to the petitioners? A brief reference to the facts would be necessary.;