LAWS(DLH)-2019-12-224

BALA DEVI Vs. DELHI DEVELOPMENT AUTHORITY

Decided On December 20, 2019
BALA DEVI Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) Mr. R.P.S. Bhatti, Advocate enters appearance for the petitioner.

(2.) For the reasons stated in the application, the application is allowed.

(3.) Petition is taken up for hearing today.