SHASHI BALA GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This hearing is being conducted through hybrid mode.

(2.) The petitioner is invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, for issuance of an appropriate writ/direction to the respondent for allotment of an alternate flat on account of re-selling/re-allotment of Flat No. 592, Pocket-A, Sector-13, Dwarka , New Delhi, which was initially allotted to her deceased husband.

(3.) Learned counsel for the respondent/Delhi Development Authority (DDA) is present on advance notice through video conferencing.