SURENDER KUMAR MEHTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present batch of writ petitions require consideration of the issue whether DDA can resile from its office order dated 21.11.2002.

(2.) Certain backdrop facts which were not a part of pleadings of either party may be noted as per concession made by counsel appearing for the petitioners as well as learned counsel who appeared for the DDA.

(3.) The said unpleaded facts are that in the year 1979, DDA floated a residential scheme called New Pattern Registration Scheme (hereinafter referred to as "NPRS-1979").