VILAIET JAFRI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present Letters Patent appeal has been filed challenging the judgment dated 26th April, 2010 passed by the learned Single Judge in W.P.(C) No. 1753/2010

(2.) By the impugned order, learned Single Judge has dismissed the appellant's writ petition on the ground of delay and laches.

(3.) The learned Single Judge has observed as under:-