UTTAM SINGH Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) ON 30.1.2006, disposing of WP(C) 2651/2005, Hari Om v. NDMC, I had opined as under :

(2.) I had denied relief to Hari Om for the reason, he claimed to have obtained the tehbazari site which was allotted to one M.Ganeshan because after entering upon a contract to do business in partnership, M. Ganeshan withdrew from the partnership.

(3.) THE facts, as would be hereunder noted, bring out a very disturbing feature of executive functioning. Executive decisions are being taken as per the whims and fancies of the officer concerned. Policies are twisted and interpreted in a manner which suits a particular pre -determined course of action contemplated, needless to state, to confer benefit of individuals.