LACHMAN DASS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner impugns order dtd. 21/10/2010 passed by Delhi Development Authority whereby allotment of shop situated at Mangol Puri Industrial Area, which had been allotted to him on 16/4/1985, has been revoked.

(2.) Petitioner was, earlier, running his business of hardware under the name of style of M/s L.D. Hardware Store.

(3.) He was doing his such business from a shop bearing no. 16-B situated at Zakhira Chowk, Near Railway Bridge, Delhi.