LAWS(DLH)-2014-8-124

AFTAB AHMED Vs. LT. GOVERNOR-CUM-ADMINISTRATOR

Decided On August 14, 2014
AFTAB AHMED Appellant
V/S
Lt. Governor -Cum -Administrator Respondents

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking quashing of the impugned letter dated 04.12.2012 whereby the application of the petitioner for allotment of an alternative plot has been rejected which reads as under:-

(2.) On perusal of this order it appears that the respondent nos. 1&2 have rejected the application of the petitioner on the following two grounds:-

(3.) The issue of time barred by three months came before this Court in the case of Sunder Pal vs. Land & Building Department in WP(C) 7123/2013 in which this Court held as under:-