AMIT PASSI Vs. K K PASSI & ORS

JUDGEMENT

(1.) I.A.No.640/2018

(2.) Present application has been filed by Ms. Rashmi Dutt seeking a direction to DDA to revoke the mutation and conversion to freehold of the property bearing no.B-2/20, Vasant Vihar, New Delhi on the ground that it has been obtained by submitting fraudulent documents.

(3.) A perusal of the paper book reveals that on 09th August, 2016, the parties were directed by the learned Predecessor of this Court to locate a purchaser for the aforesaid property.