PRAKASH DEVI Vs. DELHI DEVELOPMENT AUTHORITY & ANR

JUDGEMENT

(1.) C.M. No.20079/2014 (for exemption)

(2.) I have heard the learned counsel for the petitioner. The contention of the learned counsel for the petitioner is that the built-up property of the petitioner was acquired by the respondent/DDA vide award No.1/2003-2004 and she was paid compensation to the tune of Rs.57,800/-.

(3.) Mr. Pawan Mathur and Mr. Rajiv Nanda, the learned counsel are present on behalf of respondent Nos.1 and 2 respectively in response to an advance copy having been served.