VEENA GARG Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed seeking the following prayers:-

(2.) The facts, in brief, leading to the instant petition are as follows:-

(3.) Heard Mr. Akash Nagar, learned counsel for the Petitioner, Mr. R. K. Dhawan, learned Standing Counsel for the DDA and perused the material on record.