SANDYA DEVI Vs. ANIL GUPTA

JUDGEMENT

(1.) MAINTAINABILITY of Letters Patent Appeal is under cloud in view of the stiff resistance offered by ld sr. counsel for the respondents 1 to 39.

(2.) IN order to appreciate the objection raised about the maintainability of L.P.A, brief narration of the facts becomes imperative.

(3.) THE judgment of the writ court was challenged in L.P.A No. 68/2004. The L.P Bench set aside the judgment of ld Single Judge and while holding the allotment of vends through draw of lots to be legal, directed for notifying the vends and for inviting of fresh applications.