YOGESH GURDASANI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) After the payment of the entire amount, as demanded by the respondent, the petitioner had been writing a number of letters to the respondent requiring it to hand over the possession of the said plot of land. On one pretext or the other the possession was not handed over. The petitioner was at one time asked to show proof of the deposit of Rs. 8737.50 which was shown and on another occasion, he was asked to furnish a Power of Attorney. This was also done, but still the possession of the plot was not handed over.

(2.) It was only vide a letter dated 4.3.86 that the petitioner was informed that he would be handed over possession of a plot measuring 325.16 sq. metres. This was followed by two other letters dated '.10.87 and 6.11.87 to similar effect. The Attorney of the petitioner objected to the area of the plot which was sought to be alloted, and the petitioner also represented against this vide his letter dated 22.11.88.

(3.) It is thereupon that the present writ petition has been filed seeking a direction that the area of the plot should not be reduced and the respondent should be directed to hand over the possession of the same to the petitioner.