DAYAL CHAND GANDHI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Learned counsel for the petitioner submits, on instructions, that the legal heirs of the deceased petitioner wish to withdraw the instant revision petition.

(2.) The revision petition no. 1325 of 2019 is dismissed as withdrawn.

(3.) The Registry is requested to send a copy each of this Order to the parties in the petition and to their learned counsel immediately. The stenographer is also requested to upload this Order on the website of this Commission immediately.