RAJENDRA PRASAD Vs. TARUN KAPOOR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioners seek a direction to DDA to comply with order dated 07.02.2019 in LPAs filed by the DDA, impugning order dated 08.12.2016, passed by a learned Single Judge of this Court in a batch of writ petitions.

(3.) By order dated 07.02.2019, the DDA was directed to issue fresh demand-cum-allotment letters to the petitioners. Petitioners were allottees of plots of land measuring 28 square meters each under the Expandable Housing Scheme - 1996.