H L SAINI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has filed the above writ petition challenging the issuance of the charge-sheet dated 26.07.1996 on the ground that there was a long delay and the petitioner would greatly prejudiced if the respondent (DDA) is permitted to proceed further on the basis of the charge-sheet. THE point raised by the petitioner is covered by the judgment of the Division Bench of this court and followed by me in P. Bambah Vs. Union of India and Ors. 74(1998) DLT 437.

(2.) ACCORDINGLY, the writ petition stands allowed. The charge-sheet dated 26.07.1996 is quashed. The petitioner shall be entitled to all the consequential benefits. There shall be no order as to costs.