DELHI DEVELOPMENT AUTHORITY Vs. THAKUR DASS

JUDGEMENT

(1.) This appeal arises out of the order dated 23rd April, 2007 wherein the learned Single Judge allowed the Writ Petition(C) No. 6287/2007 inter alia holding that the petitioner/respondent deserves equitable relief and having included the name of the petitioner/respondent in the draw held on 24th November, 2004 and having allotted a flat to him, the Delhi Development Authority, appellant herein, could not plead any prejudice. The Court further directed that the petitioner/respondent be allotted the flat in question after the petitioner/respondent pays the cost of the flat prevalent as on three months after the date of the draw held on 24th November, 2004 within four weeks from the date of the order.

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

(3.) The learned Single Judge by his order dated 23rd April, 2007 had inter alia held as follows: