ANAND MEHRA Vs. D.D.A.

JUDGEMENT

(1.) PLEADINGS are complete. With the consent of counsels for the parties, the matter is heard and decided on merits.

(2.) THE petitioner has filed the present writ petition paying inter alia for directions to the respondent/DDA to regularize the allotment of a MIG flat bearing No. 195, 2nd Floor, Sector A -10, Pocket 2, Narela, Delhi in favour of the petitioner and to transfer the possession and title in respect of the same after completion of necessary formalities.

(3.) COUNSEL for the petitioner submits that the petitioner cannot be held responsible for delayed dispatch of the demand -cum -allotment letter dated 19.1.2007 by the Axis Bank Ltd. to the petitioner as the Bank sent the letter to the petitioner only on 17.2.2007. This fact was sought to be confirmed by calling upon the respondent/DDA to verify the correct position from the Axis Bank Ltd. and inform the Court.