GOAN SABHA IBRAHIPMPUR Vs. KULDEEP SINGH

JUDGEMENT

(1.) CM Nos.29190/2021 and 29191/2021(both for exemption) Allowed, subject to all just exceptions.

(2.) The applications are disposed of.

(3.) The present petition under Article 227 of the Constitution of India impugns the judgment dtd. 21/12/2018 passed by the Financial Commissioner, Delhi in Case No.133/2014 and Case No.134/2014 both titled as Gaon Sabha Ibrahimpur and Anr. Vs. Kuldeep Singh and Ors.