DELHI DEVELOPMENT AUTHORITY Vs. NIRMAL KANTA KOHLI

JUDGEMENT

(1.) Leave granted.

(2.) The issue, in principle, is covered against the appellant by judgments in Civil Appeal No.8477 of 2016 arising out of Special Leave Petition (Civil) No.8467 of 2015 and Civil Appeal No.5811 of 2015 arising out of Special Leave Petition(C) No.21545 of 2015.

(3.) This appeal is, accordingly, dismissed.