ASHOK KUMAR JAGGI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

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

(3.) One Smt. Saroj became a member of respondent No.2 co-operative society on 8.3.1962. During her life time on 11.10.1964 Smt. Saroj transferred her share in favour of her brother Shri Jagmohan Lal who nominated the petitioner as his nominee. In January 1980 plot No.780 was allotted to Shri Jagmohan Lal and Shri Jagmohan Lal exchanged the said plot with Smt. Sheila Bhandari to offer plot No.659.