LAWS(DLH)-2010-7-242

SECRETARY MINISTRY OF URBAN DEVELOPMENT Vs. M ANNAMALAI

Decided On July 14, 2010
SECRETARY, MINISTRY OF URBAN DEVELOPMENT Appellant
V/S
M.ANNAMALAI Respondents

JUDGEMENT

(1.) Learned counsel for the respondent to whom advance copy of the petition has been served waives notice.

(2.) Counsel state that the writ petition be disposed of today itself.

(3.) Rule DB.