KALU RAM AHUJA Vs. D D A

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 24.11.2005.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.