CHANCHAL KOCHAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The instant contempt petition has been filed with the following prayers:

(2.) The facts, in brief, leading to the filing of the instant petition are as follows:

(3.) Aggrieved by the same, the Petitioner has approached this Court by way of filing of the instant writ petition seeking setting aside of the letter dtd. 22/2/2022 issued by Respondent/DDA and condonation of delay in payment of the amount with respect to the allotted flat.