JAH DEVELOPERS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a writ petition filed under Article 226 of the Constitution of India.

(2.) ISSUE notice.

(3.) MR Rajesh Gogna accepts notice on behalf of respondent no.1, while Mr Jitendra Kumar accepts notice on behalf of respondent nos. 2, 3 and 4. They waive service of notice. Learned counsels for the respondents also convey that they do not wish to file a counter -affidavit in view of the order that I propose to pass.