DELHI DEVELOPMENT AUTHORITY Vs. SUKHJINDER SINGH BHATIA

JUDGEMENT

(1.) CM No. 4996/2010 (condonation of delay) & LPA No. 195/2010.

(2.) THE present appeal is accompanied by an application for condonation of delay, wherein, the Appellant states that the delay of 190 days in filing of the appeal occurred as the file got tagged up with the other files of the Appellant and it could not be noticed that the same was for drafting of the appeal. It is only when the notice in a contempt petition was received, it was found that the appeal was not drafted, as it was tagged along with the other files of the Appellant authority, causing delay in filing of the present appeal. In view of the facts stated, the delay in filing of the appeal is condoned.

(3.) IN the present appeal the Appellant challenges the order dated 27th July, 2009 wherein the writ petition being WP(C) No. 5333/2008 filed by the Respondent was allowed with the following directions: