RAJU Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) SPECIAL leave granted.

(2.) PURSUANT to this Court's Order of 3-12-1990, the appellant was examined by Dr. P. K. Dave of All India Institute of Medical Sciences and he has certified that the appellant has 65 Per Cent permanent impairment in relation to his body. In view of this certificate, learned counsel for the Delhi Development Authority does not dispute the eligibility of the appellant to allotment as a handicapped person. He, however, points out that the interim order passed by this Court on 24-8-1990, ought to be modified in view of the fact that the shop in question was already the subject matter of an earlier interim order passed by the High Court of Delhi in C.W.P. No. 3142/85. Mr. M. C. Bhandare, Senior Advocate, has fairly placed before us a copy of the order of the High Court dated 8-11-1990, which points out the conflict in the orders. Since the High Court's order was earlier in point of time, we vacate our order of 24-8-1990.