ASHOK JOSHI Vs. DDA

JUDGEMENT

(1.) At the outset, learned counsel for the parties state that the W.P.(C) No.345/2011 is to be de-tagged from the present writ petition. Accordingly, W.P.(C) No.345/2011 is de-tagged and directed to be listed in the category of "Regular" according to its seniority.

(2.) It is pertinent to mention that the present writ petition has been filed challenging the action of the respondent/DDA in not issuing the allotmentcum-demand letter of LIG Flat allotted to the petitioner more than 8 years ago.

(3.) The respondent/DDA in its counter-affidavit had stated that the allotment-cum-demand letter could not be issued to the petitioner as his process of verification and genuineness could not be completed. It was a case of the respondent/DDA that the petitioner had failed to submit documentary evidence.