BIMLA SACHDEV Vs. SUBUR

JUDGEMENT

(1.) This order shall decide the present application moved on behalf of respondent No.2/Delhi Development Authority 'DDA' seeking recall of the order dtd. 11/7/2022 passed by this Court.

(2.) The aforesaid application has been moved in the pending contempt proceedings initiated by the petitioner in terms of Sec. 11 of the Contempt of Courts Act, 1971 'C.C.Act' for wilful disobedience of the directions of this Court vide judgment dtd. 4/2/2019 in W.P.(C) 12172/2016 and CM APPLs. 48057/2016, 15579/2018, titled 'Bimla Sachdev v. DDA'.

(3.) Shorn off unnecessary details, the petitioner instituted the aforesaid writ petition claiming that her deceased husband had been allotted a Plot bearing No.C-71, Vikas Puri, New Delhi, under the Low/Middle Income Group Scheme of the DDA and the possession of the said plot was handed over to her deceased husband on 30/9/1976 and in this regard, a lease deed was executed on 19/3/1977. However, on account of ill-health, her husband was not able to submit the lease deed papers and have them stamped within the stipulated time, and therefore, despite making payment of the entire sale consideration, the allotment was cancelled vide letter dtd. 3/8/1987. Although an application for restoration was moved on behalf of the petitioner, the same was rejected by the DDA vide letter dtd. 26/12/1996.