HARPYARI SODANI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties petition is taken up for final disposal.

(3.) The petitioner was applicant for allotment of category III flat in IX SFS Scheme, 1996 and in pursuance to his application was declared successful in the draw of lots held on 31.12.1996. An intimation to this effect was sent to the petitioner vide letter dated 13.1.1997