DELHI DEVELOPMENT AUTHORITY Vs. SHAIL SHUKLA

JUDGEMENT

(1.) The present appeal is directed against the Order dtd. 25/4/2022 passed by this Court in W.P.(C) No. 8519/2011, titled as Shail Shukla v. DDA, whereby the writ petition filed by the Respondent herein was allowed and the Appellant herein has been directed to hand-over the plot bearing No. 169 Pkt. 12, Sector-2, Rohini, Delhi, admeasuring 60 Sq. Mtrs (hereinafter referred to as 'the plot in question') to the Respondent.

(2.) The facts, in brief, leading to the instant appeal are as under:

(3.) Ms. Manika Tripathy, learned Standing Counsel for DDA, submits that the DDA had issued notice to the Appellant stating that the Respondent herein had applied for a plot under the HUDCO Scheme of the DDA and wanted to find out as to whether a plot was allotted to her under the said scheme. She also stated that the Respondent was asked to submit the proof of cancellation of HUDCO registration so that a plot could be allotted to her