REGENT COMPUTRONICS PVT. LTD.

Narender Kumar Wadhwa Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED VS. DISTRICT BOARD BHOJPUR:DISTRICT BOARD SHAHABAD [REFERRED TO]
DAYAL SINGH VS. UNION OF INDIA [REFERRED TO]
CHANDIGARH HOUSING BOARD VS. DEVINDER SINGH [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. JITENDER PAL BHARDWAJ [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]

JUDGEMENT

(1.) This Appeal is directed against the Judgment dtd. 16/12/2019 passed by the learned Single Judge in W.P.(C) 384/2013 (hereinafter "the Impugned Judgment") whereby the learned Single Judge upheld the cancellation of allotment of Plot No.48, Pocket-1, Block-C, Sector 27, Rohini, New Delhi (hereinafter "the Rohini Plot") allotted to the Appellant by Delhi Development Authority (hereinafter "DDA"), by its communication dtd. 4/3/2005.

(2.) The brief undisputed facts are as follows:-

(3.) The matter was heard by this Court on 13/7/2022, when judgement was reserved and parties were directed to file written submissions and citations relied upon. Both parties have since filed their written submissions.

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NARENDER KUMAR WADHWA Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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