JAI SINGH Vs. COMMISSIONER OF POLICE DELHI

JUDGEMENT

(1.) Crl.M.A. No.8570/2006 (Exemption) Exemption is granted subject to all just exceptions. The petitioner has filed this writ petition seeking various reliefs in relation to property No.1/799-800, Rehman Building, Shahdara, Delhi in which he claims to be a tenant direct under Dr. Jaimal Singh.

(2.) Notice. Ms. Mukta Gupta, Standing Counsel accepts notice on behalf of respondents No. 1 and 2. Respondent No.3 is present in person. He also accepts notice of this petition.

(3.) Counsel on both sides have submitted that the Court may hear them and dispose of this writ petition at this stage itself. Hence, I proceed to dispose of this writ petition at admission stage itself.