SURESH KUMAR Vs. TARUN KAPOOR

JUDGEMENT

(1.) CM APPL.14608/2020 (exemption from filing duly certified copies, duly attested affidavits and court fee) in CONT.CAS(C) 56/2020 Exemption is allowed subject to all just exceptions. The duly attested copy of affidavits and court fee shall be filed within one week of the resumption of the regular functioning of the Court. CONT.CAS(C) 53/2020 & CM APPL.2854/2020 (for interim relief), CM APPL.13814/2020 (stay), CONT.CAS(C) 56/2020 & CM APPL.2861/2020 (for interim relief), CM APPL.14607/2020 (under Order 39 Rules 1 & 2 CPC), CONT.CAS(C) 317/2020 & CM APPL.13496/2020 (for interim relief) & CONT.CAS(C) 318/2020 & CM APPL.13498/2020 (for interim relief) & CONT.CAS(C) 319/2020 & CM APPL.13500/2020 (for interim relief)

(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.