SUSHILA SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. Heard for disposal.

(2.) Mr. Bagai, learned Counsel appearing for the petitioner on instructions from Sh. Sanjeev Sharma son of the petitioner states that if relief is granted to the petitioner, petitioner is ready and willing to pay for a LIG flat at current cost.

(3.) Case of the petitioner is that she had constructed a house bearing No.K- 123, Pandav Nagar, New Delhi. It was a four bed room house. Referring to the dark period when emergency was in force in the year 1975 to 1976, it is stated that the respondent demolished various constructions in Pandav Nagar which included the house of the petitioner.