(1.) We would, first of all, like to record our appreciation for the assistance rendered to this Court by Mr.Balwinder Kumar, IAS, Vice-Chairman, Delhi Development Authority, and Mr.Sandeep Mehta, Chief Engineer, holding charge of the Rohini Zone. Consequent upon the factual position which was brought to our notice by the Vice-Chairman and the Chief Engineer, it is apparent, that allotment letters in respect of 10,725 plots were issued by the DDA before 30.11.2014, and with respect of 341 plots by 12.01.2015. The delay in effecting these allotments with reference to the time frame depicted in our order dated 31.10.2014, is condoned.
(2.) Mr.Sandeep Mehta, Chief Engineer, indicated during the course of hearing, that in the case of the above, about 11,000 allotments, plots had been carved out in Sectors 28, 29, 30 and 34, Rohini. It is submitted that water, sewerage and road facilities have already been provided in these Sectors, and that, the remaining external development (besides electrification, and storm water and drain water infrastructure) would be completed by 10.04.2015. It is, however, brought to our notice, that insofar as the process of electrification is concerned, electricity poles are being installed, and that, the process of electrification will be completed, in the above-mentioned Sectors, by 30.06.2015. It is affirmed, that temporary electricity connection when sought by the above allottees, shall be provided immediately thereafter. It is further assured that storm water and drain water infrastructure, will be completed in Sectors 28, 29, 30 and 34, Rohini, by 30.06.2015.
(3.) It is submitted that the external development work in Sector 34 is also in the final stage of completion, and that, the same will be completed by 31.03.2015. It is affirmed, that the process of electrification for providing temporary electricity connection to at least 3500 plot holders in Sector 34, Rohini, will be ensured by 30.06.2015, and for the remaining approximately 3500 plot holders in Sector 34, Rohini, by 30.09.2015.