LAWS(DLH)-2024-9-25

SAMAR AMUSEMENT AND EDUCATION Vs. DELHI DEVELOPMENT AUTHORITY

Decided On September 09, 2024
Samar Amusement And Education Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) CM APPL. 52476/2024 - EXMP. 1. Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The petitioner invokes writ jurisdiction of this Court under Article 226 of the Constitution of India,1950 seeking the following directions/reliefs: