DARSHNA Vs. STATE OF DELHI AND ANR

JUDGEMENT

(1.) W.P.(C) 5103/2013

(2.) Being aggrieved, petitioner made a representation on 10.08.2003 to the BDO (North-West), Kanjhawala, Delhi.

(3.) Since in the impugned notice dated 05.08.2013 only two days time was given to the petitioner to remove the encroachment, therefore, filed the present petition.