Delhi High Court - Orders
Dhiraj Kumar And Ors vs Delhi Development Authority And Ors on 25 February, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1227/2020 & CM No.4228/2020
DHIRAJ KUMAR AND ORS. ..... Petitioner
Through: Mr. Devendra Singh with Mr. Anant
K. Vatsya, Advs.
versus
DELHI DEVELOPMENT AUTHORITY
AND ORS. ..... Respondent
Through: Ms. Parul Panthi, Adv. for DDA.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 25.02.2020
1. The main grievance of the petitioners is that they were fraudulently sold EWS flats as LIG flats.
2. Issue notice.
3. Ms. Parul Panthi accepts notice on behalf of the respondents, who in effect, represent the DDA.
4. Let a counter affidavit be filed within four weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
5. Renotify the matter on 23.7.2020.
RAJIV SHAKDHER, J FEBRUARY 25, 2020/pmc