HUDA Vs. KEDAR NATH

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the judgment dated 10th December, 2009 in R.S.A. No.790 of 2008 delivered by the High Court of Punjab & Haryana at Chandigarh, this appeal has been filed by the original defendant Haryana Urban Development Authority, through its Chief Administrator.

(3.) The facts giving rise to the present litigation in a nutshell are as under :-