RAVI KANT KAPOOR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Present writ petition has been filed by petitioner under Article 226 of the Constitution of India seeking the following prayers:

(2.) Learned counsel for the petitioner submits that he does not wish to file rejoinder and he relies upon the copies of the file notings received by him on a query raised by him under the Right to Information Act.

(3.) Rule. With the consent of counsel for the parties, writ petition is set down for final hearing.