Sudhar Samiti Rajiv Nagar ... vs Union Of India & Ors.

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


%                              Date of decision: 02.06.2010

+               WP (C) No.2937-3137/2004

SUDHAR SAMITI RAJIV NAGAR EXT.(REGD.) & ORS.
                                  ...PETITIONER

          Through:    Mr.Ravinder Sethi, Sr.Adv. with
                      Mr.Rajiv Ghawana and Mr.Inder Bir
                      Singh, Advocates.

                          Versus


UNION OF INDIA & ORS.                     ...RESPONDENTS

          Through:    Mr. Najmi Waziri, Standing Counsel
                      for Govt of NCT of Delhi.
                      Mr. Sanjay Poddar & Mukesh Kumar,
                      Advs. for LAC.
                      Mr. Vinay Sabharwal, Mr. O.P. Saxena
                      and Mr. Sumeet Pushkarna, Advocate
                      for the MCD & S&JJ Deptt.
                      Mr.Neeraj Chaudhari, Advocate for
                      UOI.

CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.   Whether the Reporters of local papers
     may be allowed to see the judgment?           No

2.   To be referred to Reporter or not?            No

3.   Whether the judgment should be                No
     reported in the Digest?


SANJAY KISHAN KAUL, J.

For orders see, WP.(C) No.2806-2934/2004.

SANJAY KISHAN KAUL, J.

JUNE 02, 2010 SUDERSHAN KUMAR MISRA, J. dm