SATYA PAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) RULE.

(2.) WITH the consent of the parties the matter is taken up for final disposal.

(3.) THE petitioner has sought direction to the respondent to issue demand-cum-allotment letter for the flat bearing No. 366, 1st floor, Pocket GH-13, pachim Vihar, New Delhi and for quashing of decision of the respondent authority as communicated vide letter dated 7th July, 2007 and 29th August, 2006.