VEENA MUKHI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

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

(3.) The petitioner registered under the New Pattern Registration Scheme, 1979 for allotment of a MIG flat. The address given was of Alwar since at that time the husband of the petitioner who was in the Army was posted in the Madras Regiment.