DELHI DEVELOPMENT AUTHORITY Vs. R.N. CHOPRA

JUDGEMENT

(1.) DELHI Development Authority has filed the present writ petition to challenge the order dated 6th January, 2011 allowing O.A. No. 2649/2010 filed by R.N. Chopra, the Respondent herein.

(2.) LEARNED Counsel for the Petitioner has submitted that the tribunal has erred in allowing the O.A. as there was sufficient material to show that the Respondent, who was working as UDC, had failed to bring out on record that unearned increase was to be charged when case was put up for mutation of plot No. 672, Dr. Mukerjee Nagar, Delhi.

(3.) THE aforesaid plot and quarter No. E -7/27, Hudson Line, Delhi was originally allotted to one Siri Chand @ Siri kishan Lal. The allotment was made by MCD/L & DO. There was no stipulation of payment of unearned increase in the case of the quarter and in fact the said quarter had to be surrendered on allotment of the plot. It appears that the allotment of quarter was not surrendered despite of allotment of plot and no further action was taken.