GURDYAL SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has impugned the show cause notice dated 23rd June, 2006 issued by the Deputy Commissioner of Police (Traffic), MSO Building, i. P. Estate, New Delhi.

(2.) AN affidavit dated 17th August, 2009 has been filed on behalf of respondent No. 2 along with an order dated 14th August, 2009 withdrawing the show cause notice given to the petitioner. Detailed reasons have been given by the respondent No. 2 for withdrawal of the show cause notice. In view of the withdrawal of the show cause notice, no further orders are required.

(3.) THE writ petition is disposed of in terms of the order dated 14th August, 2009 passed by the respondent No. 2. All the pending applications are also disposed of. This, however, shall be without prejudice to right, if any of Delhi Development Authority to take appropriate proceedings against the petitioner, if required for widening the road in accordance with law.