PITAMBER DUTT Vs. DDA

JUDGEMENT

(1.) THE present writ petition is filed by the petitioner praying inter alia for a series of reliefs, all of which pertain to the disposal cost of a LIG Flat bearing No.29-G, Type-I, Pocket A-2, Kondli Gharoli (Mayur Vihar Phase-III), Delhi, allotted by the respondent/DDA to the petitioner in the year 1990 on hire purchase basis.

(2.) IT is pertinent to note that this is the second round of litigation initiated by the petitioner for seeking the same reliefs. The earlier writ petition filed by the petitioner registered as WP(C)No.11299/2009 entitled "Pitamber Dutt vs. Delhi Development Authority", was disposed of vide order dated 10.3.2011 (Annexure P-14) in the following manner : W.P.(C) No.5180/2011 Page 1 of 4

(3.) THE writ petition is disposed of."