ASHWANI KAPOOR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The learned Counsel for the parties agree that this petition can be finallydisposed of at this stage.

(2.) The petitioner prays for directions to the respondents to allot a flat of Category-1(3 bed room category) in his favour and for award of damages for the delay in theallotment of flat.

(3.) The petitioner is a member of respondent No.3 Society and has paid the entireamount of the costs of the flat totalling Rs. 3,73000.00 by 17/07/1995. He wasexpelled from the Society on 2/11/1992. He filed an appeal against hisexpulsion. The appeal was allowed on 31/07/1995 and the expulsion order wasset aside. The Registrar, Cooperative Societies rejected the proposal of expulsionand cleared the name of the petitioner for allotment of flat vide letter dated 4/12/1995. The DDA/respondent No.1 was informed by the Registrar, CooperativeSocieties. The petitioner approached the DDA for allotment of the flat. Till the filing ofthe petition allotment was not made to the petitioner.