KRISHNA SAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Limited issue arises for consideration in view of the counter affidavit filed.

(2.) Rule. Heard for disposal.

(3.) Issue of sub-letting has since been decided in favour of petitioner and therefore I am only called upon to examine the limited issue on which DDA has joined the battle with the petitioner, being whether on account of using the premises in question for running a warehousing unit, petitioner has rendered itself liable for forfeiture of the licence or levy of misuse charges.