LAWS(DLH)-2009-11-66

D D A Vs. MEENAKSHI CHOUDHARIE

Decided On November 30, 2009
D D A Appellant
V/S
MEENAKSHI CHOUDHARIE Respondents

JUDGEMENT

(1.) LEARNED counsel for the parties state that the appeal may be disposed of after hearing them today itself.

(2.) DDA is aggrieved by the order dated 29. 05. 2001 allowing wp (C) No. 4197/2000 filed by the respondents.

(3.) THE reason given by the learned Single Judge in allowing the writ petition is as under:-