LAWS(DLH)-2006-2-200

DDA Vs. M L AGGARWAL

Decided On February 02, 2006
DDA Appellant
V/S
M.L.AGGA\RWAL Respondents

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 31.10.2003.

(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.