Delhi High Court - Orders
Anil K Aggarwal & Anr vs Delhi Development Authority on 8 December, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~88
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 18581/2025, CM APPL. 77250/2025 & CM APPL.
77251/2025
ANIL K AGGARWAL & ANR. .....Petitioners
Through: Petitioner No.1 in person.
versus
DELHI DEVELOPMENT AUTHORITY ....Respondent
Through: Ms. Kritika Gupta, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 08.12.2025
1. This writ petition is filed on behalf of the Petitioners under Article 226 of the Constitution of India seeking the following reliefs:-
"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-15); 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 petitioners/muttaee as per the rates prevalent in year 2012; and C. issue writ of or in the nature of mandamus and/or any other appropriate writs, orders, directions directing the respondent to handover vacant peaceful possession of the aforesaid plot to the petitioner after receiving the payments from the petitioners; and"
2. Petitioner No. 1 appears in person and submits that till date DDA has W.P.(C) 18581/2025 Page 1 of 2 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 26/12/2025 at 20:34:27 not carried out mutation of plot bearing No. 158, Pocket A-1, Sector 35, Rohini, Delhi in favour of the Petitioners despite the fact that all requisite documents have been furnished.
3. Issue notice.
4. Ms. Kritika Gupta, learned counsel accepts notice on behalf of DDA and submits on instructions that the writ petition will be treated as a representation and decision will be taken within four weeks from today since the matter is active consideration.
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 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.
6. Pending applications stand disposed of.
JYOTI SINGH, J DECEMBER 8, 2025/YA W.P.(C) 18581/2025 Page 2 of 2 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 26/12/2025 at 20:34:27