MANGLAM EDUC SOCIETY Vs. DDA

JUDGEMENT

(1.) WP (C) No. 20685/2005 & CM 13573/2005 Record has been produced.

(2.) It has been perused.

(3.) Grievance of the petitioner is to the order dated 23.7.2004 which reads as under:- "To, The Gen. Secretary, Manglam Educational Society, MIG Flat i/A, Pocket -A Phase-Ill, Ashok Vihar Delhi-110052 Sub: Allotment of land for C/o Nursery School Sir, Kindly refer to your application No. 5738 dtd. 8.5.2002, on the subject cited above. In this connection I am directed to inform you that your case has been examined by this office but the same has been rejected by the Competent Authority.