SHARMILA JAIN Vs. DELHI DEVLOPMENT AUTHORUTY

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 12744/2024

(3.) The petitioner is invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, 1950, for issuance of an appropriate writ or directions for setting aside the cancellation of Sub-Lease, as well as Conveyance Deed dtd. 28/10/2014 based on the impugned cancellation letter dtd. 1/1/2021.