LAWS(DLH)-2023-1-170

SHIV DEVI Vs. GOVERNMENT OF NCT OF DELHI

Decided On January 27, 2023
SHIV DEVI Appellant
V/S
GOVERNMENT OF NCT OF DELHI Respondents

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner is present in person.

(3.) The present writ petition has been filed by the Petitioner - Ms. Shiv Devi w/o Mr. Girish Chand against the Respondents seeking directions to the Respondents to not evict/disposess her from House No. K-424, J.J. Colony, Wazirpur, Ashok Vihar, North West, Delhi (hereinafter, "subject property").