ADARSH SHARMA Vs. BALVINDER KUMAR & ORS

JUDGEMENT

(1.) Contempt of Order of 19th July, 2006 is alleged in this petition. Vide aforesaid order, a Division Bench of this Court had directed respondent-DDA to allot a plot measuring 250 square yards in South Zone at the rates prevalent in the year 1989, within a period of four weeks and on receipt of Allotment-cum-Demand Letter, petitioner was to deposit the allotment money. In the petition filed by R.K. Jain, an order to restrain respondent-DDA from allotting the plot in question is sought.

(2.) Order of 21st August, 2015 takes note of the stand of, petitionerAdarsh Sharma which is as under: -

(3.) In the above background, the contempt petition and the writ petition filed by R.K.Jain were heard together and by this common order, they are being disposed of.