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.