MOHD SWALEHEEN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is a writ petition directed against communication dated 08.12.2014 issued by the respondent, in which, there is a reference to the minutes of meeting dated 19.11.2014, held by the recommendation committee of the respondent.

(2.) The petitioner, being aggrieved, has filed the instant writ petition.

(3.) The petitioner's case, before me, is that, there is a factual error in the impugned minutes dated 19.11.2014. It is stated that the observation made in the impugned minutes that the petitioner was the owner of land admeasuring 11 bighas and 4 biswas, and that, out of which only land admeasuring 4 bighas 5 biswas was acquired, is factually incorrect.