KASHMIRI LAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) CM No. 5827/2011 (for exemption) Allowed, subject to all just exceptions. LPA No. 265/2011 & CM Nos. 5825/2011 (delay), 5826/2011 (stay) Ms. Dharam Devi had preferred LPA No. 142/2011 which has been dismissed by a detailed order passed by us on 10th February, 2011. For the sake of convenience, the said order is reproduced below:- "LPA No. 142/2011 &CM No. 2600/2011 (stay) In this Letter Patent Appeal, the challenge is to the order dated 9th November, 2010 dismissing the W.P.(C) No. 11117/2009 filed by the appellant.

(2.) THE position of the present appellant, Kashmiri Lal is even weaker. THE present appellant had accepted the order of the Financial Commissioner dated 23rd April, 2002 dismissing his petition. By the same order dated 23rd April, 2002, the petition of Ms. Dharam Devi was also dismissed but she filed the Writ Petition No. 3650/2002 and had challenged the said order passed in petition No. 201/89-C.A. This writ petition was allowed and the matter was remanded to the Financial Commissioner for fresh adjudication after considering and noticing certain contentions raised by Ms. Dharam Devi. THE operative portion of the said judgment dated 3rd September, 2004 in WP(C) No. 3650/2002 reads as under:-