H.L. Saini vs Delhi Development Authority
1998 Latest Caselaw 954 Del

Citation : 1998 Latest Caselaw 954 Del
Judgement Date : 28 October, 1998

Delhi High Court

H.L. Saini vs Delhi Development Authority on 28 October, 1998

Equivalent citations: 1999 (81) FLR 1007

Author: K Ramamoorthy

Bench: K Ramamoorthy

ORDER

K. Ramamoorthy, J.

1. The petitioner has filed the above writ petition challenging the issuance of the charge-sheet dated 26.07.1996 on the ground that there was a long delay and the petitioner would greatly prejudiced if the respondent (DDA) is permitted to proceed further on the basis of the charge-sheet. The point raised by the petitioner is covered by the judgment of the Division Bench of this court and followed by me in P. Bambah Vs. Union of India & Ors. .

2. Accordingly, the writ petition stands allowed. The charge-sheet dated 26.07.1996 is quashed. The petitioner shall be entitled to all the consequential benefits. There shall be no order as to costs.

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