GURU TILAK VYAYAMASHALA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WITH the consent of the counsel for the parties, the matter is taken up for final disposal as a limited issue is involved.

(2.) THE appellant herein Guru Tilak Vyayamshala had filed CS(OS) No. 2243/2006 for injunction and damages against the respondent DDA. By the impugned order dated 15th December, 2009, their suit has not been registered and has been dismissed, inter-alia, recording as under:-

(3.) LEARNED counsel for the appellant has also drawn our attention to the documents filed with the plaint including several letters as well as electricity bills, photo identity cards etc. It also brought to our notice that suit was not admitted and no written statement was filed by the respondent, though a reply to an interim application was filed.