FIROZ AHMED Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This writ appeal has been filed against the judgment of the learned single Judge dated 13.1.2004 in WP(C) No. 1260/2003.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts in detail have been set out in the judgment of the learned single Judge and hence we are not reproducing the same except where necessary.