AMIT KUMAR SINGHAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties, matter is being taken up for final hearing.

(3.) One SmtiPrakash Wati was the sub-lessee of plot No.E-21, Panchehila Park, New Delhi in pursuance to perpetual sub-lease dated 18.3.70. Smt.Prakash Wati expired on 9.6.73 and prior to her demise had executed a will dated 4.12.72 in favour of the petitioners. The petitioners are the children of the younger brothers of the husband of Smt.Prakash Wati.