DELHI DEVELOPMENT AUTHORITY Vs. RAM KUMAR AGGARWAL

JUDGEMENT

(1.) CM No. 11419/2011 (for condonation of delay) This intra court appeal filed by the Delhi Development Authority (DDA, for short) is delayed by 227 days. In this application for condonation of delay it is stated that the delay has been caused due to bureaucratic working and is neither intentional nor deliberate.

(2.) BEFORE issuing notice on the application for condonation of delay, we have thought it appropriate to examine the merits of the case.

(3.) THE appellant DDA had, therefore, admitted that in case the respondent had contact the appellant and completed formalities within a period of four years when his priority number had matured, he was entitled to allotment of the flat at the old price.