DESH RAJ Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) CM No.17142/2013 (for review of order dt. 14.3.2015)

(2.) To be noted, vide order dated 14.3.2013, my predecessor had disposed of the writ petition with a direction that demarcation proceedings be carried out in respect of Khasra No.30/2/2, falling in the revenue estate of village Mandawali, Fazalpur, Delhi -110092.

(3.) For the sake of brevity the order is not extracted herein.