DELHI DEVELOPMENT AUTHORITY Vs. PROF RAM PRAKASH

JUDGEMENT

(1.) THE Delhi Development Authority (for short DDA) is aggrieved by a judgment and order dated 17th August, 2007 passed by a learned Single Judge in wp (C) No. 8464/2006.

(2.) THE broad facts of the case are that the Respondent, his mother and wife purchased a property bearing No. 7, Community Centre, East of Kailash, New delhi in an open auction held by the DDA on 10th August, 1969. Possession of the property was then given to the purchasers and a lease deed was also executed in their favour by the DDA.

(3.) AFTER the demise of the Respondent"s mother and wife, the property devolved upon the Respondent and other legal heirs.