J.P. GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) EXEMPTION allowed subject to just exceptions. C.M. stands disposed of.

(2.) FOR the reasons stated in the application, delay of 149 days in filing the appeal is condoned. C.M. stands disposed of.

(3.) THE facts of the case are that Sh. Raghuvendra Kumar, son of the appellant got himself registered with the respondent/defendant/DDA for allotment of a HIG plot vide application no.55380 dated 11.4.1981. Sh. Raghuvendra Kumar had deposited an FDR alongwith the application and also deposited Rs.5,000/ - vide the registration receipt no.844/81. Sh. Raghuvendra Kumar thereafter unfortunately expired on 5.4.1988. Sh. Raghuvendra Kumar was survived by his wife and a minor daughter of about six months.