AMRIK SINGH Vs. D.D.A. & ORS.

JUDGEMENT

(1.) C.M.No.16856-16857/2013 Keeping in view the averments in the application, the delay in filing the restoration application is condoned and the matter is restored to its original status. Accordingly, the applications stand allowed and disposed of. W.P.(C)No. 15563/2004 Present writ petition has been filed seeking implementation of the orders/directions passed by the Permanent Lok Adalat, DDA. The prayer clauses in the writ petition are reproduced herein below:-

(2.) On 7th Sept., 2016, attention of learned counsel for the petitioner had been drawn to the judgment of the Supreme Court in B.P. Moideen Sevamandir & Anr. Vs. A.M. Kutty Hassan, (2009) 2 SCC 198 wherein it has been held as under:

(3.) Today Mr. Girdhar Govind, learned counsel for the petitioner once again prays for an adjournment to peruse the aforesaid judgment. However, this Court is of the opinion that sufficient time has already been given to learned counsel for the petitioner to prepare the matter.