LAWS(DLH)-2020-1-132

BIJI RAJESH Vs. COMPETENT AUTHORITY

Decided On January 17, 2020
Biji Rajesh Appellant
V/S
COMPETENT AUTHORITY Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The property in question in which the repair and renovation is to be carried out is situated at property no. A-11, Nizamuddin East, New Delhi.