LAWS(DLH)-2019-2-26

BIMLA SACHDEV Vs. DELHI DEVELOPMENT AUTHORITY

Decided On February 04, 2019
Bimla Sachdev Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) The facts, in this case, are undisputed.

(2.) Sh. Lila Krishan Sachdev, the deceased husband of the petitioner, Bimla Sachdev, was declared successful, in a draw of lots, conducted by the Delhi Development Authority (hereinafter referred to as "the DDA"), on 20th August, 1975, for allotment of a residential plot, in the Low/Middle Income Group Scheme of the DDA and was, consequently, allotted plot No. C-71, Vikas Puri, New Delhi. Subsequently thereto, on 29th September, 1975, the petitioner's husband deposited the amount demanded by the DDA.

(3.) Physical possession of the plot was handed over to the petitioner's husband by the DDA on 30th September, 1976. The relevant papers pertaining to the lease deed, leasing the said plot to the petitioner's husband, were handed to him, on 19th March, 1977.