CHETAN RANA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Exemption allowed, subject to just exceptions.

(2.) Application is disposed of. W.P.(C) 2573/2024 & CM APPL. 10585/2024

(3.) The present petition has been filed by the petitioner seeking quashing of the order dtd. 3/2/2024 issued by the respondent no.1- Delhi Development Authority ("DDA"). There is further prayer for directions to the respondent nos. 1 to 4 to not harass or disturb the peaceful possession of the property of the petitioner.