Delhi High Court - Orders
Susheela Kumari vs The Chief Secretary, Government Of Nct ... on 8 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11432/2016 & CM APPL. 15976/2017
SUSHEELA KUMARI ..... Petitioner
Through Ms Sonia A. Menon, Mr S. Krishna
Murthy, Advocates.
versus
THE CHIEF SECRETARY, GOVERNMENT
OF NCT OF DELHI & ORS ..... Respondents
Through Mr Shlok Chandra, Mr Jaljit Dabas,
Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 08.02.2019
1. The learned counsel appearing for the respondents has today handed over a set of documents relating to allotment of four houses. It, prima facie, appears that at least one of the information contained in respect of the houses is incorrect. Let an affidavit be filed clearly indicating the status and history of allotment of the four houses in question.
2. It is also one of the petitioner's contention that houses in Greater Kailash and Rajpur Road are not part of the online process, as they are a separate pool. The respondents shall clearly indicate the houses which are earmarked against the separate pool and the persons eligible for participating and the officers covered under the said pool.
3. List on 29.04.2019.
VIBHU BAKHRU, J FEBRUARY 08, 2019/pkv