Dhan Pothowar Coop. Grp. Housing ... vs Union Of India & Anr.
2013 Latest Caselaw 810 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Decided on: 18.02.2013

+                         LPA 521/2003

KANAK DURGA COOP GRP. HOUSING
SOCY.                                           ..... Appellant
Through : Mr. Ravi Gupta, Sr. Advocate with Mr. Ankit Jain,
Advocates
                          versus

UNION OF INDIA & ANR                           ..... Respondents

Through : Ms. Meera Bhatia, Adocate for UOI.

Mr. Pawan Mathur, Advocate for DDA.

AND WP(C) 5269/2003 & CM No. 9236/2003

DHAN POTHOWAR COOP GRP HOUSING SOCY .... Petitioner Through : Mr. Sumit Bansal with Ms. Sumi Anand, Advocates versus

UNION OF INDIA & ANR ..... Respondents Through : Ms. Meera Bhatia, Adocate for UOI.

Mr. Pawan Mathur, Advocate for DDA.

AND WP(C) No. 2890/2002 & CM Nos. 5044/2002, 9392/2002 UDYOG VIHAR COOP GRP. HOUSING SOCY. ..... Petitioner

LPA No521/03, WP(C) No.5269/03 & 2890/02 Page 1 Through : Mr. Ravi Gupta, Sr. Advocate with Mr. Ankit Jain, Advocates versus

UNION OF INDIA & ANR ..... Respondents Through : Ms. Meera Bhatia, Adocate for UOI.

Mr. Pawan Mathur, Advocate for DDA. CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT)

%

1. The present appeal and writ petitions are dismissed in view of the separate judgment passed today in LPA No.520/2003 titled Bhairwa Bharti Coop Group Housing Socy. Vs. Union of India and Another.

S. RAVINDRA BHAT (JUDGE)

SUDERSHAN KUMAR MISRA (JUDGE) FEBRUARY 18, 2013

LPA No521/03, WP(C) No.5269/03 & 2890/02 Page 2