DDA Vs. RAMESH CHANDER GOEL

JUDGEMENT

(1.) By these proceedings, the applicants seek clarifications and appropriate directions in respect of the judgment dated 19.8.2004 disposing off LPA No 447/2004

(2.) The applicant had approached this Court, complaining arbitrariness in the costing of flats allotted to him (by the Delhi Development Authority (the respondent, hereafter called "DDA"). The writ Petition was disposed off by a single judge, in a large batch of cases (Renu Bali -vs- DDA, and connected petitions).

(3.) The DDA appealed to the Division Bench. One of the principal contentions raised by the DDA was that the applicant-Petitioner's writ petition had to be disposed off, following an earlier Division Bench ruling in R.K. Sachar-vs DDA (LPA 727/2002). The judgment in the Sachar batch of cases was delivered on 15-12-2003; the Division Bench had held as follows: