KRISHAN CHANDER Vs. DDA

JUDGEMENT

(1.) THE Petitioner in W.P. (C) 13302/2005 impugns the decision dated 13th May, 2005 of the Respondent DDA communicated to the Petitioner vide letter dated 26th July, 2005, of cancellation of allotment earlier made to the Petitioner of Plot No. 48 ad -measuring 60 sq. mtr. in Pocket B -4, Sector -17 of Rohini Phase -II under Rohini Residential Scheme, 1981 and seeks mandamus for being put into possession of the said plot of land. Notice of the said petition was issued and vide order dated 19th September, 2005 Respondent DDA directed to withdraw the said plot of land from the draw proposed to be held on 21st September, 2005 and vide order dated 20th February, 2006 which was made absolute on 9th April, 2009, the Respondent DDA restrained from allotting the said plot to any third party.

(2.) W .P. (C) 9051/2006 has been preferred by an allottee of the year 2003 of Plot No. 42 ad -measuring 60 sq. mtr. in Pocket -B -5, Sector -17 of Rohini Phase -II who was put into possession of the said plot on 1st February, 2005, complaining of the Respondent DDA having allotted and delivered possession of the plot without development and without providing any facilities/amenities therein and seeking a direction for provision thereof. Notice of the said petition was also issued.

(3.) THE counsels have been heard. The counsel for the Petitioners has stated that the area has since been developed and all facilities/amenities provided and he has instructions not to press W.P. (C) 9051/2006 which has become infructuous. Arguments have thus been addressed on the other writ petition.