LAJPAT RAI Vs. D D A

JUDGEMENT

(1.) VIDE the present petition, the petitioner seeks setting aside of order dated 10.07.2006 whereby MIG plot No.272, Pocket -9, Sector -21, Rohini, Delhi, measuring 60 sq.mtr., allotted to him under Rohini Residential Scheme, 1981 (Rohini Extension) has been cancelled.

(2.) FURTHER seeks direction thereby directing the respondent to hand over the physical possession of above mentioned plot to the petitioner.

(3.) IT is pertinent to note that the petitioner died during the pendency of present petition. Accordingly, vide order dated 02.05.2008, passed in CM. No. 6480/2008, legal heirs of the petitioner were directed to be brought on record.