VINOD MALIK Vs. O P MALIK

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 26th October 2004 by which the writ petition was allowed.

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

(3.) The writ petition was filed challenging the order dated 22.10.2003 passed by the Lt. Governor of Delhi by which he reversed the order dated 2.7.2003 passed by the Appellate Tribunal,MCD by which the Tribunal upheld the order dated 11.1.1994 passed by the Additional Commissioner, MCD revoking the sanction obtained for further construction in property C-100, Anand Niketan, New Delhi.