R K AGGARWAL Vs. LAND & BUILDING DEPARTMENT

JUDGEMENT

(1.) This writ petition is directed against the communication dated 23.07.2014, issued by the respondent.

(2.) Notice in this petition was issued on 12.12.2014 when, on that very date, six (6) weeks were granted to the respondent to file a counter affidavit. No counter affidavit has been filed by the respondent, to date.

(3.) The learned counsel for the petitioner says that on 04.06.2014, a part of the documents required by the respondent were submitted. It is the case of the petitioner that some more time ought to have been given by the respondent for submission of documents.