M C MEHTA Vs. ARCHAEOLOGICAL SURVEY OF INDIA
LAWS(SC)-1999-1-96
SUPREME COURT OF INDIA
Decided on January 11,1999
M.C.MEHTA
Appellant
VERSUS
ARCHAEOLOGICAL SURVEY OF INDIA
Respondents
JUDGEMENT
- (1.)TWO weeks' time is granted to D.D.A. to file an affidavit. List thereafter.
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