ADITYA INDUSTRIES THROUGH ITS PROPRIETOR KUSUM GHILDIYAL Vs. ADDITIONAL DIRECTOR GENERAL OF FOREIGN TRADE & ANR

JUDGEMENT

(1.) Cm. APPL. 13602/2018

(2.) The challenge in this petition is laid to the letter dated 23.11.2015, issued by respondent No.1 and final notice dated 25.01.2016 issued under Section 136 of the Delhi Land Reforms Act, 1954.

(3.) Learned Counsel for the petitioner submits that this is a case of mistaken identity as the recovery notice has been directed against M/s. Aditya Industries having its registered office at 605, Rohit House, Tolstoy Marg, New Delhi 110001, not against the petitioner which goes under the same name. I am told that the Petitioner is a proprietorship concern owned by, one, Mrs. Kusum Ghildiyal, having its registered office located at L-127 Pocket C, Sarita Vihar, New Delhi 110076.