RAVINDER SINGH Vs. DDA

JUDGEMENT

(1.) THE appellant is aggrieved by the judgment and order dated 20.3.2003 dismissing the writ petition filed by the appellant.

(2.) THE prayer made in the writ petition was to quash the allotment of the site forming subject matter of the claim by the petitioner in the writ petition to respondents No.4 and 5 with a writ of prohibition to be issued against Delhi Development Authority (DDA) restraining it from dispossessing the petitioner from the site between Shop No.33 and Stall No.53 Wadhwa Market, Hudson Line, Kingsway Camp, Delhi.

(3.) THE writ petition filed by the petitioner was tagged along with WP(C) No.776/1997 on account of the fact that the learned Single Judge had expressly stated that the writ filed by the petitioner raises issues which were raised in WP(C) No.776/1997.