BIMLA SEHGAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has impugned the decision dated 16th June, 2009 of the respondent cancelling the allotment of flat No. 363, Pocket A-01, Sector-29 in rohini Residential Scheme allotted in the name of Smt. Bimla Sehgal, petitioner on account of allotment of flat no. B-148, Brotherhood Apartment, H Block, Vikas puri, New Delhi, earlier in the name of the petitioner.

(2.) THE petitioner has admitted that she acquired flat No. B-148, Brotherhood coop. Group Housing Society Limited vide membership No. 23 dated 15th November, 1985 which flat was later on sold by her to Shri Atul Kumar vide general power of attorney and agreement to sell dated 29th January, 1996.

(3.) ACCORDING to the petitioner, the petitioner was allotted flat No. 363, pocket-A1, Sector 29, Rohini, Phase IV, Delhi by allotment letter dated 2nd/6th august, 2004.