DEEPAK LAMBA AND ANR. Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) RULE .

(2.) WITH the consent of learned Counsel for the parties, the petition is taken up for final disposal at this stage.

(3.) A perpetual sub -lease deed dated 19.10.1966 was executed in favor of late Smt. Vidya Wanti Lamba in respect of plot No. N -85, Panchsheel Park, New Delhi measuring 1200 sq. yds. Smt. Lamba passed away on 30.09.1981 and prior to her death, she had executed a Will dated 31.5.1980. In terms of the said Will, the property in question devolved on two of her sons, namely, S/Shri Raj Kumar Lamba and Deepak Lamba, though she was survived by four sons and two daughters.