N P SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The writ petitioner has prayed for the following reliefs:-

(2.) On the 26th of July, 1995, while disposing of the CM.4503/95, this Court passed the following order:-

(3.) Civil Writ Petition No.881/95 was allowed by this Court on the 20th of May, 1998. The Division Bench has confirmed the judgment of this Court dated 20.5.1998.