REGENT COMPUTRONICS PVT. LTD.

KAPIL SETHI Appellant

V/S

AJAY GAMBHIR Respondents

Referred Judgements :-

PALANI HILLS CONSERVATION COUNCIL ETC. V. THE STATE OF TAMIL NADU,ETC. [REFERRED TO]
PRATIBHA COOPERATIVE HOUSING SOCIETY LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
RAM AWATAR AGARWAL VS. CORPORATION OF CALCUTTA [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
FRIENDS COLONY DEVELOPMENT COMMITTEE VS. STATE OF ORISSA [REFERRED TO]
Dilip Bhandari VS. Commissioner [REFERRED TO]

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 29.11.2005.

(2.) Heard the learned counsel for the parties and perused the records.

(3.) This case is a typical instance of a wide spread malady which has infected the urban areas of this country, and Delhi in particular, namely, the belief in a large number of people that they can violate the building rules and Bye-Laws with impunity by using power or pelf and get away with it.

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KAPIL SETHI Vs. AJAY GAMBHIR

Referred Judgements :-

JUDGEMENT

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