NALIN KHANNA & ORS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This application, though styled as an application for "modification/clarification" of the order, dated 4th October, 2016, passed by a coordinate Bench of this Court, disposing of W.P.(C) 5838/2013, the nature of the relief sought in the application indicates that the petitioners essentially seek a complete rehearing of the writ petition and effectively, a review of the decision of the said Coordinate Bench.

(2.) The matter was listed before the same Bench (of Hon'ble Manmohan, J.) on which date, apparently, learned counsel for the petitioner requested that the matter should be listed before the Roster Bench, as the application only sought modification/clarification of the order dated 4th October, 2016.

(3.) The order dated 5th April, 2019 may, for ready reference, be reproduced thus: