DELHI DEVELOPMENT AUTHORITY Vs. SUNIL KUMAR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dtd. 25/7/2019, whereby the appeal filed by the appellant/DDA has been dismissed.

(3.) Learned counsel for the appellant submits that the facts and the legal issues arising in the present appeal are identical to the facts and issues that had arisen in RSA 56/2020, titled Delhi Development Authority Vs. Kamal Singh and Anr. and other connected petitions, which were disposed of by order dtd. 1/12/2020, holding that the order passed in W.P. (C) 10361-66/2004 would enure to the benefit of the respondents. The order passed in W.P. (C) 10361-66/2004 is reproduced herein:-