Brijesh Kumar vs Delhi Development Authority & Ors
2014 Latest Caselaw 6671 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                      W.P.(C) 7421/2014

      BRIJESH KUMAR                                 ..... Petitioner
                        Through : Mr. Prag Chawla, Advocate

                        Versus

      DELHI DEVELOPMENT AUTHORITY & ORS          ..... Respondents
                    Through : Mr. Arun Birbal, Advocate


      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 10.12.2014

1. Mr. Birbal, learned counsel for the respondent/DDA states that

the present petition ought not to have been filed in this Court as the

DDA has been notified under the Administrative Tribunals Act, 1985

and therefore the petitioner ought to have approached the Central

Administrative Tribunal for appropriate relief.

2. In view of the aforesaid submission, counsel for the petitioner

seeks leave to withdraw the present petition, while reserving the right

of the petitioner to file a petition for the relief as prayed herein,

before the Tribunal.

3. Leave, as prayed for, is granted. The writ petition is dismissed

as withdrawn.

HIMA KOHLI, J DECEMBER 10, 2014/sk