As per case facts, the petitioners, who were genuine allottees in a stalled Group Housing Project by a Cooperative Society, faced fraud by the society's office bearers and developer, leading ... to the cancellation of the land lease by the Authority (GNIDA). Their writ petition was dismissed by the High Court, which only granted them liberty to pursue other remedies. They appealed to the Supreme Court seeking various reliefs, primarily the restoration of the land lease to enable the completion of the flats they had largely paid for. During the protracted legal proceedings, the original plot was deemed unviable for the original plan, and the Court focused on facilitating the completion of the standing towers for the verified genuine allottees who were willing to bear the remaining financial costs. The complexities involved multiple authorities (GNIDA, banks, Registrar of Cooperative Societies) and the identification of all genuine allottees. The question arose how to resolve the multi-faceted and long-pending dispute involving numerous stakeholders, a cancelled lease, ongoing criminal investigation, and the practical feasibility of completing the partially constructed towers while protecting the interests of the genuine homebuyers. Finally, the Supreme Court, invoking its power under Article 142, deemed the administrative and legal complexity to require a structured approach and ordered the constitution of a one-Judge Committee, headed by Hon'ble Mr. Justice Pankaj Naqvi (Retd.) of the Allahabad High Court, to conduct a detailed inquiry into the matter. The Committee was tasked with verifying all genuine allottees, consulting with the Authority on the feasibility of partial lease restoration, devising a formula for calculating proportional dues, and developing a comprehensive, time-bound plan for the development and completion of the Housing Project.