VAJIUDDIN SABRI Vs. DELHI DEVELOPMENT AUTHORITY & ANR

JUDGEMENT

(1.) CM No.14909/2014 (for exemption)

(2.) Also seeks directions against the respondent No.2 to handover the possession of the aforesaid property to the petitioner after leading demarcation of the same in accordance with his application as petitioner is the absolute owner of respective portion out of total land admeasuring 7700 square yards.

(3.) Ms. Shobhna Takiar, learned counsel appears on advance notice on behalf of the respondent No.1 and submits that the property in question falls in Village Chiragashumali instead of Village Uldan Pur, Shahdra, Delhi.