LAWS(SC)-2016-8-104

DELHI DEVELOPMENT AUTHORITY Vs. SHRI BALWAN SINGH

Decided On August 31, 2016
DELHI DEVELOPMENT AUTHORITY Appellant
V/S
Shri Balwan Singh Respondents

JUDGEMENT

(1.) Leave granted.

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

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