DIWAN CHAND AGGARWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) The prayer in the writ petition reads as under :-

(3.) The main grievance ventilated by the appellants (original petitioners) is against the sanction granted by Delhi Development Authority to erect/re-erect/add to/alter buildings in Mandakini Cooperative Group Housing Society, Dwarka, Delhi vide order dated 9th April, 2019 (annexed as Annexure A-2 to the appeal). It is submitted in this regard by the learned counsel for the appellants that Management of the Mandakini Cooperative Group Housing Society has obtained the sanction of the plan under Section 12 of the DDA Act, 1957 by fraud and misrepresentation.