REGENT COMPUTRONICS PVT. LTD.

Promila Rastogi Appellant

V/S

D.D.A. Respondents

Referred Judgements :-

MCD VS. ASSOCIATION OF VICTIMS OF UPHAAR TRAGEDY [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
P A NARAYANAN VS. UNION OF INDIA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
BHIM SINGH VS. UNION OF INDIA [REFERRED TO]
KLAUS MITTELBACHERT DECD VS. EAST INDIA HOTELS LIMITED [REFERRED TO]
KLAUS MITTELBACHERT DECD VS. EAST INDIA HOTELS LIMITED [REFERRED TO]
COLLECTOR DHARAMVIR KATARIA VS. UNION OF INDIA [REFERRED TO]
DARSHAN VS. UNION OF INDIA [REFERRED TO]
CHITRA CHARY VS. D D A [REFERRED TO]
RAM KISHORE VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The petitioner is invoking the extra-ordinary jurisdiction of this Court by instituting the present writ petition under Article 226 of the Constitution of India, 1950, seeking the following reliefs:

(2.) Shorn of unnecessary details, the petitioner No. 1 is the mother of petitioners No. 2 and 3, and wife of late Shri Suresh Rastogi, who passed away due to the sudden collapse of their apartment's balcony on 20/7/2000. Petitioners No. 2 and 3, being minor sons, are represented by petitioner No. 1 as their natural guardian.

(3.) The respondent/Delhi Development Authority 'DDA' constructed 816 flats in Jhilmil Colony, Phase-II, for low and medium-income groups, with construction in the year 1983 and completed in 1987. The flats, each consisting of two living rooms and a bathroom, were priced at Rs.86,700.00 in the year 1985-86.

Click here to view full judgment.

PROMILA RASTOGI Vs. D.D.A.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address