NYAYA BHOOMI Vs. GNCT OF DELHI

JUDGEMENT

(1.) PICKING on the last sentence in paragraph 12 of our decision dated October 18, 2012 the Review Petition has been filed pointing out that 45 metres equals 150 feet and not 100 feet. The sentence in question reads as follows:-

(2.) DURING arguments in the Review Application learned counsel for the writ petitioner could not point out any assertion in the writ petition that the BRT Corridor in question was on a stretch of road having width less than 45 metres.

(3.) BE that as it may since arguments were advanced that as a matter of fact the road segment in question is less than 45 metres, to clear the air on the controversy we had required respondents to file a response, which has been filed.