MOHINI ARORA Vs. D.D.A.

JUDGEMENT

(1.) RULE . With the consent of counsel for the parties, writ petition is set down for final hearing and disposal.

(2.) BRIEF facts of the case, as set out in the present petition, are that the husband of the petitioner (hereinafter referred to as "the original applicant") booked an MIG flat in the year 1979 with the DDA. He informed the DDA by a communication dated 25.9.1987, purported to have been received by the DDA, that he had shifted his residence to B -5/414, Sector 3, Rohini, Delhi.

(3.) LEARNED counsel for the respondent DDA submits that she does not wish to file any counter affidavit and wishes to rely on the original record.