SANJIV TEJRAM BANSAL Vs. REGIONAL MANAGER

JUDGEMENT

(1.) THIS petition has been preferred praying for the following reliefs:

(2.) THE aforesaid affidavit has been filed in response to the directions made by this Court on 02. 12. 2008. At this stage it is necessary to take note of the fact that the petitioner has moved Civil Application No. 13960 of 2008 seeking to amend the prayer clause by adding the following two prayers as a consequence of the subsequent developments which have occurred:

(3.) IN light of the fact that the respondent-Corporation is considering the request of the petitioner to allot another plot or to refund the money deposited by the petitioner considering the admission of the respondent-Corporation that the physical possession of the plot as of today vests with the respondent-Corporation, the principal grievance of the petitioner regarding allotment would not survive. As the respondent-Corporation is considering the said aspect of the matter it is not necessary to make any further observation in relation to the same.