LAWS(DLH)-2002-11-4

RATI RAM Vs. GOVERNMENT OF NCT OF DELHI

Decided On November 07, 2002
RATI RAM Appellant
V/S
GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI Respondents

JUDGEMENT

(1.) With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner by this writ petition seeks quashing of the order of the STA Board communicated" to the petitioner vide letter No.

(3.) Petitioner also seeks a direction to the respondents for extension/renewal of the permit.