S.C. GUPTA Vs. D.D.A.

JUDGEMENT

(1.) Present petition was disposed of by a common order passed on 1/3/2024. While disposing of the above said writ petition, it was, inter alia, held and observed as under:-

(2.) The present application has now been moved by the petitioner under Sec. 151 CPC seeking rectification of the above said order.

(3.) This contention is two-fold. Firstly, the calculation of misuer charges should be for the area 12.71 sq. meters instead of 19.34 sq. meters. According to the petitioner, the above said area was mentioned on various dates by DDA itself and, therefore, misuser should be only for the above said area of 12.71 sq. meters. Secondly, the misuser charges are applicable only from 29/9/1997 to 26/12/2001 i.e. the date of cancellation.