DELHI DEVELOPMENT AUTHORITY Vs. RAJINDER PRASAD
LAWS(SC)-2016-8-220
SUPREME COURT OF INDIA
Decided on August 31,2016

DELHI DEVELOPMENT AUTHORITY Appellant
VERSUS
RAJINDER PRASAD Respondents

JUDGEMENT

Kurian Joseph - (1.) Leave granted.
(2.) The issue, in principle, is covered against the appellant by judgment in Civil Appeal No.8477 of 2016 arising out of Special Leave Petition(Civil)No.8467 of 2015.
(3.) This appeal is, accordingly, dismissed.;


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