HEWA PVT LTD Vs. D D A

JUDGEMENT

(1.) On 19.7.2002, following order was passed determining the perpetual lease deed executed by DDA in favour of the petitioner :

(2.) Petitioner seeks quashing of the said order as also a mandamus that DDA should withdraw their notices dated 20.1.1996, 13.1.1997, 24.6.1998 and 25.10.1999. Mandamus is sought for restoration of the sub lease.

(3.) At the hearing held on 2.9.2005, learned counsel for the petitioner fairly conceded that the notices dated 20.1.1996, 13.1.1997, 24.6.1998 and 25.10.1999 cannot be quashed for the reason, they are in the nature of a show cause notice to the petitioner and required a determination of facts in light of the response from the petitioner. There is no jurisdictional challenge to the notices.