REGENT COMPUTRONICS PVT. LTD.

Govind Saran Sharma Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
SIRSI MUNICIPALITY VS. CEGELIA KOM FRANCIS TELLIS [REFERRED TO]
ERUSIAN EQUIPMENT AND CHEMICALS LIMITED UNION OF INDIA VS. STATE OF WEST BENGAL:A K MITHIBORWALA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
COLLECTOR DISTRICT MAGISTRATE ALLAHABAD RAJA RAM JAISWAL VS. RAJA RAM JAISWAL:COLLECTOR DISTRICT MAGISTRATE ALLAHABAD [REFERRED TO]
HAJI T M HASSAN RAWTHER VS. KERALA FINANCIAL CORPORATION [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
DELHI ADMINISTRATION VS. MANOHAR LAL [REFERRED TO]
N D JAYAL VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
NOIDA ENTREPRENEURS ASSOCIATION VS. NOIDA [REFERRED TO]
MITHILESH KUMAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
ROYDEN HAROLD BUTHELLO VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) This hearing has been done through hybrid mode. Background

(2.) The present petition has been filed by the Petitioner-Mr. Govind Saran Sharma seeking directions to the Respondents for the execution of conveyance deed/title documents regarding a plot identified as 'No. E-66 in Malviya Nagar, New Delhi' (hereinafter, 'subject property'), under the Saket/South Residential Scheme (hereinafter, 'the Scheme'), in favour of the Petitioner.

(3.) The present petition has been filed against Respondent No. 1-the Delhi Development Authority (hereinafter, 'DDA'), and Respondent No. 2- the Land & Building Department (hereinafter, 'L&BD'). The petition has brought to light certain alarming details about various properties, allotted by the DDA based on allegedly forged letters from the L&BD. These properties are spread across Delhi and are of significant value, potentially worth crores of rupees.

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GOVIND SARAN SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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