Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12 OF 2005
D.D.A. ..... APPELLANT
VERSUS
MADAN LAL GARG ..... RESPONDENT
O R D E R
We have heard the learned counsel for the parties at
length.
In the peculiar facts of the case, we are not
inclined to interfere in the matter. We clarify that we
have no comment to make on the legal issues raised by Mr.
Amarendra Sharan, the learned senior counsel for the Delhi
Development Authority which are left open to be raised in
some other case.
The appeal is dismissed.
..................J
[HARJIT SINGH BEDI]
..................J
[J.M. PANCHAL]
NEW DELHI
APRIL 08, 2010.