ALOK RAI Vs. DDA

JUDGEMENT

(1.) Petitioner seeks early hearing of the matter.

(2.) The matter is fixed for tomorrow and it is not comprehensible as to why this application has been moved at such a belated stage.

(3.) Be that as it may, since the learned counsel for respondents are also present and the learned counsel for petitioner has joined the proceedings through video conferencing, the date is pre-poned and the writ petition is taken up for hearing, today itself.