NEW AVANTIKA CGHS SOCIETY Vs. DDA

JUDGEMENT

(1.) The present petition has been filed seeking direction to the respondent-Delhi Development Authority ('DDA'), for allotment of land to the petitioner-society in Dwarka Residential Scheme at Sector 6, Dwarka, as per its seniority and availability of land. There is further prayer for reserving one plot measuring 6500 sq. mts., as per the seniority of the petitionersociety, in Dwarka Residential Scheme at Sector 6, Dwarka.

(2.) Facts as canvassed in the petition, are as follows:-

(3.) During the pendency of the present petition, application being CM APPL. 14382/2024, was filed on behalf of the petitioner, praying for stay of e-auction of the plot measuring 7795 sq. mts. in Sector 17, Dwarka, which was fixed for auction, on 11/3/2024.