USHA ANAND Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Mr. Ashok Kumar Anand (since deceased) had been allotted LIG flat No.127, Sector 18B Phase-2, Dwarka.

(2.) He, unfortunately, died on 11/9/2009.

(3.) According to learned counsel for petitioner, the petitioner, who is widow of Mr. Ashok Kumar Anand, is survived by two legal heirs i.e. herself and Ms. Meenakshi Anand (daughter).