PRADEEP KUMAR GULATI Vs. D.D.A

JUDGEMENT

(1.) The short question falling for consideration in the instant writ petition is whether a person who purchases any DDA property measuring less than 67 sq. mts. from the open market (as a subsequent purchaser) is debarred from allotment or transfer of registration in case of death of his/her predecessor of a DDA property.

(2.) The case is squarely covered by a number of judgments of this Court, the latest being Kamlesh Sharma v. Delhi Development Authority, W.P.(C) 3680/2013, decided on 29.05.2013.

(3.) The facts of the case are not in dispute.