JANAK KUMARI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioners seek direction to carry out correction in the lease deed and also the conveyance deed by executing appropriate correction deeds and for delivery of corrected lease deed and conveyance deed to the petitioners on the ground that the petitioners and respondent no. 3 are the purchaser of the property whereas the documents, lease deed and conveyance deed, were executed in 1991 and 1997 in favor of respondents no. 3 and 4.

(2.) THE plea of the petitioners is that petitioner No. 1 and 2 with respondent No. 3 had purchased the residential plot bearing No. F-122, Vikaspuri, New Delhi in an auction from DDA. The payments were allegedly made by the petitioners, however, instead of handing over the possession the dda had cancelled the auction on the ground of delayed payments.

(3.) THE petitioners, therefore, filed a writ petition being CW No. 528/1988 where the respondents were directed to take the decision within a period of two months from 14th November, 1991 as it was represented on behalf of DDA that the matter was under consideration. On 19th November, 1991 at the instance of the petitioners, the writ petition CW No. 528/1988 was dismissed as withdrawn with the liberty to the petitioners to revive the same in case the petitioners are not given possession and the lease deed is not executed pursuant to the statement given by the petitioners that the matter has been compromised.