R P SARTHY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The substantive prayers made in the writ petition are as follows-

(2.) Notice in this petition was issued on 25.02.2019. The notice was made returnable for 06.05.2019. To be noted, on 25.02.2019, the respondent i.e. Delhi Development Authority (in short 'DDA') was represented by Mr. Dhanesh Relan, Standing Counsel.

(3.) Pertinently, on that very date, the Court had queried Mr. Relan as to the basis on which the forfeiture of the amount made over to the DDA had been effected. Mr. Relan had sought time to obtain instructions.