Delhi High Court - Orders
Anil K Aggarwal & Anr vs Delhi Development Authority on 27 January, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~113
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1086/2026
ANIL K AGGARWAL & ANR. .....Petitioners
Through: Appearance not given
versus
DELHI DEVELOPMENT AUTHORITY .....Respondent
Through: Ms. Kritika Gupta, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 27.01.2026
1. This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers:
"A. issue writ of or in the nature of mandamus and/or any other appropriate writs, orders, directions directing the respondent Vice Chairman of affect the mutation of allotment of the plot bearing no. 158, Pocket A-1, Sector 35, Rohini, Delhi in favour of the petitioners in terms of the Application/Request ID LD36684LABR/MUT/27092024 dated 19.09.2025 (Annexure P- XI); and B. issue writ of or in the nature of mandamus and/or any other appropriate writs, orders, directions declaring that the original allottee is entitled to allotment of the aforesaid plot on the rates prevalent in year 2012 and further direct the respondent to issued fresh demand letter in the name of the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/01/2026 at 20:36:21 petitioners/muttaee as per the rates prevalent in year 2012, without charging any interest ; and C. issue writ of or in the nature of mandamus and/or any other appropriate writs, orders, direct ions directing the respondent to handover vacant peaceful possession of the aforesaid plot to the petitioner after receiving the payments from the petitioners; and D. issue writ of or in the nature of mandamus and/or any other appropriate writs, orders, directions imposing fine and penalty upon the respondent of Rs.1.00 (Rupees One Lakhs) for deliberate acts and omission of the respondent violating the fundamental constitutional and statutory right of the petitioners; and..."
2. Learned counsel for the petitioner states that this is the fourth round of litigation to secure a residential plot from the respondent which the petitioners applied for in the year 1981. Despite multiple rounds of litigation the petitioner was not able to secure a residential plot. The delay in securing the residential plot is attributable to the respondent due to non compliance of the Court orders.
3. The order dated 08.12.2025 passed by this Court directed the respondent to treat the writ petition as a representation and was further directed to take a decision within 4 weeks from 08.12.2025. The relevant paragraph reads as under:
"5. This writ petition is disposed of directing DDA to treat this writ petition as a representation and take a decision positively within four weeks from today, both on the aspect of mutation as This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/01/2026 at 20:36:21 also cost of the plot considering that it is also the case of the Petitioners that they are entitled to allotment on the rates prevalent in the year 2012. If all formalities are complete and there is no impediment in mutation, DDA shall work out the cost of the plot, issue a Demand Letter and upon payment carry out mutation. In case any further documents etc., are required, communication will be sent to the Petitioners for complying with the necessary formalities. If for any reason, mutation cannot be carried out and/or there is a dispute on the rates of the plot, reasoned and speaking order shall be passed within four weeks from today and communicated to the Petitioners within one week from the date of the decision and Petitioners will be at liberty to take recourse to appropriate legal remedies."
4. Admittedly, no appeal has been filed against the said order.
5. For the said reasons, it is directed that the respondent shall comply with the order dated 08.12.2025 within 2 weeks from today and in case the same is not done, the respondent shall be put to costs besides the disciplinary action against the erring officers.
6. With these directions, the petition is disposed of, granting liberty to the petitioner to revive the petition in case the order passed today is not complied with.
7. Dasti.
JASMEET SINGH, J JANUARY 27, 2026/DM This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/01/2026 at 20:36:21