Delhi High Court
Smt. Sudesh Grover vs Delhi Development Authority on 24 September, 2009
Author: Anil Kumar
Bench: Anil Kumar
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Writ Petition (Civil) No.7119/2009
% Date of Decision: 24.09.2009
Smt. Sudesh Grover .... Petitioner
Through Ms.Richa Kapoor, Advocate
Versus
Delhi Development Authority .... Respondent
Through Ms.Sangeeta Chandra, Advocate
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
1. Whether reporters of Local papers may be YES
allowed to see the judgment?
2. To be referred to the reporter or not? NO
3. Whether the judgment should be reported in NO
the Digest?
ANIL KUMAR, J. (ORAL)
* Learned counsel for the respondent contends that in the meeting held on 21st July, 2009 the case of the petitioner has already been approved under the Wrong Address Policy.
Consequently, on account of respondent accepting that the case of the petitioner is of a wrong address policy, the writ petition is allowed. The respondent is directed to include the name of the petitioner in the mini draw to be held within three months. The demand-cum-allotment letter as per the 'wrong address policy' be issued within four weeks of holding the draw and on payment of the consideration for the flat within the time stipulated in the demand-cum- allotment letter and on completing the formalities the possession be W. P. (C.) No.7119/2009 Page 1 of 2 given to the petitioner of an MIG flat within four weeks thereafter. Respondent shall also execute the conveyance deed of MIG flat in accordance with the rules in favour of the petitioner.
The writ petition is disposed of. Considering the facts and circumstances, the parties are left to bear their own costs.
September 24, 2009 ANIL KUMAR, J.
'Dev'
W. P. (C.) No.7119/2009 Page 2 of 2