Subhash Sawhney vs Union Of India & Ors.
2010 Latest Caselaw 1745 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Reserved on         : 26.02.2010
%                                       Date of decision :26.03.2010

+                     WP (C) No.2140/2007

SUBHASH SAWHNEY                             ...     ...    ...PETITIONER

                         Through :   Nemo

                            -VERSUS-
UNION OF INDIA & ORS. ...      ...  ...    ...            ...    RESPONDENTS

                         Through :   Mr.Ajay Verma, Ms.Renuka Arora and
                                     Ms.Sangeeta Chandra, Advocates for
                                     the DDA.
                                     Mr. Sanjay Kumar Pathak, Advocate
                                     for Land & Building Department,
                                     Govt. of NCT of Delhi and LG of Delhi.

                                     Mr.Sanjay Poddar, Advocate for LAC.

                                     Ms.Rachna Shrivastava, Advocate for
                                     Govt. of NCT of Delhi.

                                     Mr.B.V.Niren,    Mr.Atul     Nanda,
                                     Ms.Rameeza    Hakeem,     Mr.Gaurav
                                     Gupta, Mr.Sumeer Sodhi, Ms.Malika
                                     Gahlot, Ms.Sugandha and Mr.Sanjay
                                     Bhardwaj, Advocates for UOI.

CORAM:

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE VEENA BIRBAL

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.1692/2006.

SANJAY KISHAN KAUL, J.

MARCH 26, 2010 VEENA BIRBAL, J.