GANGA PRASAD Vs. DDA

JUDGEMENT

(1.) THE present petition is filed by the petitioner praying inter alia for quashing of the impugned demand-cum-allotment letter dated 18.5.2007 in respect of the Commercial Unit bearing No.605, District Centre, Laxmi Nagar and consequently direct the DDA to issue a fresh demand-cum-allotment letter in respect of the said unit at the cost prevalent on the date of draw i.e. on 21.2.2007. In the alternative, the petitioner has requested that the respondent DDA be directed to allot one commercial unit to him by holding a draw of lots of shops out of a preference of three markets to be given by the petitioner, from the complete list of the new inventory for reserved category to be supplied by the DDA, at the cost prevalent in February 2007.

(2.) NOTICE to show cause was issued on the present petition, vide order dated 10.3.2010. On 10.11.2010, the following order was passed:

(3.) TODAY, learned counsel for the respondent/DDA states that he has obtained instructions from the department that in the peculiar facts and circumstances of the present case and to avoid any further litigation, the petitioner may be given an opportunity for a fresh allotment in lieu of the earlier shop allotted to him at District Centre, Laxmi Nagar and the amount deposited by him against the earlier shop would be adjusted by calling upon him to pay the current reserved price for the shop in terms of the category to which he belongs as per the applicable policy in that regard. Learned counsel for the respondent/DDA also hands over the relevant extract of the noting file of the department. The same is taken on record.