HARYANA URBAN DEVELOPMENT AUTHORITY Vs. JITENDER MAGGU

JUDGEMENT

(1.) Application for placing on record letter dtd. 11/5/2017 and 11/7/2017 as Annexures P-8 and P-9, is allowed, subject to just exceptions. The same are taken on record. Office to append the same at the appropriate place.

(2.) CM stands disposed off.Main case

(3.) Challenge in the present writ petition filed under Articles 226/227 of the Constitution of India, is to the order dtd. 8/5/2019 (Annexure P-7) passed by the Permanent Lok Adalat for Public Utilities Sevices, Rohtak.