LAWS(DLH)-2003-2-68

MEHANGA RAM SAINI Vs. DELHI DEVELOPMENT AUTHORITY

Decided On February 18, 2003
MEHANGA RAM SAINI Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) Rule.

(2.) Learned counsel for the respondent accepts notice of rule.

(3.) With the consent of the learned counsel for the parties, the matter is taken up for final disposal.