- (1.) Vide this order above mentioned appeals would be disposed of as they have arisen out of similar orders passed by the learned Single Judge dated 13.02.2012.
(2.) Prayer clause of the D.B. Special Appeal Writ No.1573/2017 reads as under:- "It is therefore, humbly prayed that this Court may kindly be pleased to allow the appeal and quash and set aside the impugned order dated 13.02.2012 as well as order dated 28.08.2017 and remand the matter back to the learned Single Judge for deciding the matter on merits or alternative liberty may be granted to the appellant to approach the JDA in terms of the judgment given by the Hon'ble Apex Court in Civil Appeal No.2910-2913 of 2002 vide order dated 24.04.2002, as per the order dated 07.12.2016 passed in S.B. Civil Writ Petition No.2076/2009."
(3.) Similar prayer has been made in all appeals, whereby, impugned order dated 13.02.2012 and orders passed in review petitions have been challenged. Learned counsel for the respondent No.1-JDA has submitted that he has no objection if the prayer sought by the appellant in the alternative is allowed and the present appeals are disposed of in terms of the decision given in S.B. Civil Writ Petition No.2076/2009 decided on 07.12.2016 alongwith the connected matters.;