DELHI DEVELOPMENT AUTHORITY Vs. MAHARAJ SINGH
LAWS(SC)-2016-11-108
SUPREME COURT OF INDIA
Decided on November 23,2016

DELHI DEVELOPMENT AUTHORITY Appellant
VERSUS
MAHARAJ SINGH Respondents

JUDGEMENT

KURIAN,J. - (1.) Leave granted.
(2.) The issue, in principle, is covered against the appellant by judgments in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition (C) No. 8467 of 2015 and Civil Appeal No. 5811 of 2015 arising out of Special Leave Petition (C) No. 21545 of 2015.
(3.) This appeal is, accordingly, dismissed.;


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