BASANT DAYAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard.

(2.) The petitioner by way of this writ petition seeks a direction against the respondents recalling the letters dated 5th January, 1999 and 15th January, 1999 suspending mutation in favour of the petitioner and has also sought a prohibition against the respondents from acting on the Will dated 4th February, 1997 'propounded by Chetan Dayal, nephew of the petitioner. The petitioner contends that there was no justification in cancelling/suspending the letter dated 24th August, 1998 without affording any reasonable opportunity of hearing to the petitioner.

(3.) The communication dated 5th January, 1999 is re-produced : GS. (E-7/6)/71/CS/DDA/35 Dy. Director (CS) 5.1.1999 The Hony Secy" Govt. Servant CHBS Ltd., Vasant Vihar, New Delhi 110057 Sub :- Mutation of plot No. E-7/6, Vasant Vihar. Ref: Letter No. GS (E-7/6) 71/CS/DDA/765 Dt. 24.8.1998 Sir, On the subject above, I have been directed to inform you that the mutation of the above cited plot allowed vide this office letter dated 24.8.1998 has been suspended as the beneficiary has concealed the facts. You are also requested to direct S/Shri Basant Dayal and Chetan Dayal to obtain probate orders from the competent Court. Yours faithfully, sd/- Dy. Director (CS) Copy to: