RENU AGGARWAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is a second round of litigation, which the petitioner has undertaken. In the earlier round, the petitioner had assailed the action of the respondent whereby, her application, for allotment of alternate plot was rejected on the ground of limitation.

(2.) Being aggrieved, the petitioner had filed a writ petition in this court which was numbered as : WP(C) 2509/2012. The said writ petition was allowed vide judgement dated 18.03.2013. The operative directions contained in the judgement dated 18.03.2013 were to the effect, that the, respondent was required to reconsider the application of the petitioner.

(3.) It is not in dispute that the respondent did give an opportunity to the petitioner to represent her case. However, the respondent has, as it appears, (on perusal of the impugned decision dated 01.08.2013), come to the same conclusion which it did in the first round, which is, that the petitioner's application as filed, is beyond limitation.