DWARIKA Vs. D.D.C.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent State and Dr. R.S. Pande, learned Senior Counsel assisted by Shri Virendra Bhatt, learned counsel appearing on behalf of respondent Nos. 3/1 to 3/4.

(2.) None has put in appearance on behalf of the other respondents to argue the matter.

(3.) By means of the instant writ petition, the petitioner assails the order dtd. 29/5/1985 passed by the Deputy Director of Consolidation in Revision No. 4364 (Ghammar v. Dwarka).