LAWS(DLH)-2024-2-202

DEVKI DEVI Vs. GOVT. OF NCT OF DELHI

Decided On February 29, 2024
DEVKI DEVI Appellant
V/S
GOVT. OF NCT OF DELHI Respondents

JUDGEMENT

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

(2.) The application stands disposed of. W.P.(C) 3088/2024 & CM APPL. 12738/2024 (for interim directions)

(3.) This is a writ petition under Article 226 of the Constitution of India, 1950, inter alia, seeking the following reliefs:-