DELHI DEVELOPMENT AUTHORITY Vs. SUNIL MADNANI

JUDGEMENT

(1.) This intra court appeal impugns the judgment dated 18 th August, 2004 of the learned Single Judge allowing WP(C) No.2981/1998 preferred by the respondent by quashing the letter dated 6 th May, 1992 of the appellant DDA cancelling the bid made by the parents of the respondent for a residential plot of land bearing 7, New Rajinder Nagar, New Delhi and by directing the appellant DDA to make a fresh demand on the respondent for the bid price together with interest at 12% per annum; upon the respondent so making the payment, the appellant DDA has been further directed to hand over possession of the plot and execute the conveyance deed with respect thereto in favour of the respondent.

(2.) The appeal was admitted for hearing and vide order dated 9 th November, 2004 the operation of the impugned judgment stayed. The appellant DDA was also however restrained from reauctioning the said plot till the disposal of the appeal.

(3.) The undisputed facts are: