VIPIN BIHARI SHARAN DWIVADI Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants in this appeal (except appellant no. 2) are original petitioners in W.P.(C) No.4756/2020. They have preferred this letters patent appeal being aggrieved and dissatisfied by the order dated 3rd November, 2020 passed by the learned Single Judge (Annexure A-1 to the memo of this appeal).

(2.) We have heard the learned counsel for the parties and perused the order dated 10th August, 2020 passed in LPA31/2020 (Annexure A-9 to the memo of the appeal) as well as the order dated 31st December, 2020 passed by the learned Single Judge of this Court in W.P.(C) No.11254/2020.

(3.) Looking to the facts and circumstances of the case and also considering the statement made before us by the learned counsel for the appellants to the effect that the appellants are ready and willing to make the payment of the entire cost of the flats within a period of two weeks alongwith interest claimed by the DDA on account of delay in payment, we direct that, if the original petitioners (being the appellants herein, except appellant no. 2) make the payment of the entire cost of the flats within a period of two weeks from today along with interest (to be calculated till the date of payment), no coercive steps as stated in the demand-cum-allotment letters issued by the respondent, shall be taken by the respondents.