KELAWATI Vs. DDA

JUDGEMENT

(1.) The present writ petition prays for the following substantial reliefs:

(2.) The brief facts for adjudication of the present writ petition are that -:

(3.) Thereafter, the petitioner made another representation before the Member of the authority on 12/1/2006, however the same was also rejected vide order dtd. 2/2/2006.