LAWS(DLH)-2017-9-139

PRASHANT MANCHANDA Vs. UNION OF INDIA & ORS.

Decided On September 11, 2017
PRASHANT MANCHANDA Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) CM No. .........(exemption) (to be numbered)

(2.) The application is disposed of.

(3.) This writ petition inter alia complains of defacement of public property in the Delhi University, properties within the jurisdictions of the Municipal Corporation and properties of the Delhi Metro Rail Corporation.