S.KHAN Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, has been instituted on behalf of the petitioner, praying as follows:-

(2.) Issue notice.

(3.) Mr. Abhinav Garg, learned Panel Counsel (Civil), GNCTD, accepts notice on behalf of the respondent Nos.1 and 3/GNCTD and Mr. Sri Harsha Peechara, learned Additional Standing Counsel, accepts notice on behalf of the respondent No.2/NDMC.