GIAN DEEP Vs. LAND AND DEVELOPMENT OFFICE

JUDGEMENT

(1.) This is an application under Sec. 151 CPC for exemption from filing illegible copy of Dim annexures, typed copies as well as original of documents.

(2.) Allowed, subject to just exceptions. Application is disposed of. W.P.(C) 3643/2023

(3.) The present petition has been filed with prayer for directions to the respondents not to demolish the property of the petitioners bearing No. 142, GF, Freedom Fighter Enclave, Neb Sarai, New Delhi and property bearing No. 126-A, Neb Velly, Neb Sarai, Tehsil Saket, New Delhi.