DELHI DEVELOPMENT AUTHORITY Vs. GAURAV KUKREJA

JUDGEMENT

(1.) The present Letters Patent appeal has been filed by the Delhi Development Authority challenging the judgment dated 06th January, 2010 passed by the learned Single Judge in W.P.(C) No. 7608/2009.

(2.) Briefly stated the relevant facts of the present case are that Plot No. N-73, Panchsheel Cooperative House Building Society Limited was sub-leased by Delhi Development Authority in the name of Sh. Jan Talwar. On 12th June, 1986, Sh. Jan Talwar executed General Power of Attorney in favour of respondent's father and an agreement to sell in favour of respondent's mother.

(3.) In the year, 1989, a Civil Suit being CS(OS) 2777/1989 was filed for Specific Performance of the aforesaid agreement to sell by the respondent and his father against Sh. Jan Talwar and respondent's mother. The aforesaid suit was decreed on a compromise application.