As per case facts, Rajdhani Cooperative Housing Society Ltd. and its members challenged a consent decree and unilateral cancellation deeds. Original owners sold land to Aggregators, who then sold to ... the Society, transferring title. Some original owners filed a civil suit, deleting the Society and adding an Aggregator who falsely represented the Society. Unilateral cancellation deeds were registered by original owners and Aggregators, revoking previous sales without the Society's consent. A fraudulent consent decree was obtained. The High Court Division Bench remanded the writ petitions for a decision on merits regarding fraud and illegal registration. The question arose whether the fraudulent consent decree and unilateral cancellation deeds could be quashed. Finally, the High Court held the consent decree fraudulent and the cancellation deeds null and void, quashing both, imposing costs on the original owners and Aggregators, and issuing directions to Civil Courts and Registering Authorities.