LAWS(NCD)-2022-1-52

ATUL MARWAHA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

Decided On January 03, 2022
Atul Marwaha Appellant
V/S
HARYANA URBAN DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) Repeatedly called out.

(2.) Perused the record.

(3.) We notice that the crux of the matter has been aptly captured by the State Commission in the following extract of its appraisal: