DELHI ADMINISTRATION Vs. NARAIN SINGH AND ORS.

JUDGEMENT

(1.) The respondents herein filed W.P.(C) No.4836/1993 seeking a mandamus to hand over the possession of the plots allotted to them under the 20-Point Program of the Government. The said writ petition was disposed of by a learned Single Judge of this court by order dated 31.10.2011 holding as under:

(2.) The said order was impugned in LPA No.501/2012 by the Delhi Administration. A Division Bench of this court dismissed the appeal by judgment dated 13.07.2012. However, the appellant/Delhi Administration was granted three months time for compliance with the order of the learned Single Judge in W.P.(C) No.4836/1993. As against the said judgment, the Delhi Administration preferred Special Leave to Appeal (Civil) No.39062/2012. While dismissing the same with costs of Rs.2.5 lacs payable to the writ petitioners within a period of one month, the Supreme Court directed:

(3.) In pursuance thereof, LPA No.501/2012 was listed before the Division Bench of this court on 11.03.2013. On the next date of hearing i.e. 12.03.2013, though it was reported by the appellant/Delhi Administration that the costs were paid, time was sought for filing the report regarding compliance of other directions.