SWAPAN KOHLI Vs. D.D.A

JUDGEMENT

(1.) CM No. 6070/2015 (U/s 151 CPC) Vide the instant application, the applicant/petitioner seeks directions to fix the matter on actual date whereas the present petition was admitted vide order dated 04.03.2014. Keeping in view the averments made in the instant application, the application is allowed. Consequently, with the consent of the parties, the petition is taken up for hearing. W.P.(C) 2152/2013

(2.) During the arguments, learned counsel appearing on behalf of the respondent/Delhi Development Authority (DDA) submits that if petitioner agrees, flat can be allotted to him in Dwarka area. The said offer was made by the respondent earlier also, as has been recorded in order dated 21.08.2013.

(3.) The case of the petitioner is that he was allotted a flat in Vasant Kunj as noted above in the year 2012, however, possession of the same was not given to him by the respondent for the reason the said flat was meant for the Reserved Category and the petitioner belongs to General Category. During the pendency of the petition, due to the said reason and in lieu of that, respondent DDA offered another flat in Dwarka to the petitioner somewhere in 2013, to which he declined.