RAJO DEVI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a second appeal filed by the appellant/plaintiff.

(2.) (i) Plaintiff Rajo Devi had filed a suit for permanent and mandatory injunction against the Delhi Development Authority (DDA).

(3.) In the written statement, the DDA had contested the suit. A preliminary objection had been taken that the allotment and the cancellation had been done by the DDA only at the instance of the Delhi Administration and as such the Union of India and the Delhi Administration were necessary parties in the suit. On merits, it was stated that pursuant to inter se communication dated 17.2.1981 between the DDA and the Delhi Administration the Delhi Administration had informed the DDA that no such file qua the allotment in favour Rajo Devi had been opened by the Department and as such the question of their sending any recommendation letter to the DDA did not arise. It was stated that the said letter Ex.DW-1/1 dated 6.2.1979 recommending allotment in favour of Rajo Devi appeared to be a forged document and a vigilance enquiry had also been ordered against various such like incumbents.