RIAZUDDIN Vs. DDA

JUDGEMENT

(1.) THIS order shall dispose of RSA No.226/2008 and RSA No.235/2008 filed against the judgment and decree dated 18.10.2008 (impugned judgment) passed by the first appellate court in RCA No. 24/2007 and RCA No.27/2007.

(2.) I have heard Mr.Samrat Nigam, the learned counsel for the appellant in RSA No.226/2008 and learned counsel for the appellant in the connected appeal RSA No.235/2008. I have also heard Mr.Rajiv Bansal, the learned counsel for the respondent/DDA.

(3.) BEFORE dealing with the submissions of Mr.Samrat Nigam, the learned counsel for the appellant, it would be pertinent to give a brief background of the cases.