REKHA GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for respondent - Delhi Development Authority.

(2.) This writ petition can be disposed of on the basis of submissions made today and also on the basis of counter affidavit filed by respondent Authority.

(3.) Admittedly, the petitioner herein had participated in e-auction of plots with respect to "Rohini Residential Scheme".