KANCHAN KAPOOR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal is against the order dated 19th July, 1999 by which the Writ Petition has been dismissed on the ground that the petitioner was guilty of playing a fraud on the Court as well as the opposite party. It is held that the petitioner has not approached this Court with clean hands inasmuch as there was deliberate concealment with a view to misleading the Court.

(2.) A notice dated 9th June, 1997 issued by the Delhi Development Authority to the petitioner was suppressed. It was claimed that such a notice was never received. This false claim was made because if it was shown that such a notice was issued, then the petitioner would have had no case. The appellant got caught out because it was shown to the Court that that notice had been replied to by the appellant by a letter dated 30th September, 1997.

(3.) Before us also the appellant is not being honest. It is even now being submitted that no notice dated 9th June, 1997 had been received. It is submitted that a copy of a notice dated 9th August, 1997 was received alongwith another notice dated 23rd April, 1999. It was claimed that even this notice dated 9th August, 1997 had not been received earlier.