DEVENDER KUMAR Vs. GNCT OF DELHI

JUDGEMENT

(1.) VIDE the present petition, the petitioner seeks directions whereby directing the respondents to cancel the allotment of flat No.32, Block C, Sector -7, Pocket -2, Dwarka allotted to some unknown lady by impersonation of petitioner s mother.

(2.) THE petitioner further seeks direction thereby directing the respondent to allot flat under the Housing Scheme for Rehabilitation of Punjab Migrants to the petitioner.

(3.) IT is further pertinent to note that Smt. Raj Rani, respondent No.3 has been served by way of publication and citation, however, none had appeared on her behalf. Accordingly, the said respondent was proceeded ex -parte.