DDA Vs. JAGDISH CHOPRA

JUDGEMENT

(1.) The present Letters Patent Appeal arises from the judgment and order dated 17th August 2007 passed by the learned single Judge in Writ Petition (C) No. 20246/2005, wherein the learned Single Judge had issued directions to the appellant authority to "consider the case of the respondent as one of an automatic cancellation followed by the request for restoration of the allotment on delayed payment of about slightly over a month." The appellant authority was also directed to hold a mini draw and allot a flat to the respondent at the cost which was prevalent in June-July, 2000.

(2.) The brief facts of the case are as follows:

(3.) The learned Single Judge in his judgment/order dated 17th August 2007 inter alia held as follows: