Smt. Sudesh Grover vs Delhi Development Authority
2009 Latest Caselaw 3944 Del

*                  IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         Writ Petition (Civil) No.7119/2009

%                           Date of Decision: 24.09.2009

Smt. Sudesh Grover                                          .... Petitioner
                           Through Ms.Richa Kapoor, Advocate

                                     Versus

Delhi Development Authority                       .... Respondent
                    Through Ms.Sangeeta Chandra, Advocate
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.     Whether reporters of Local papers may be                YES
       allowed to see the judgment?
2.     To be referred to the reporter or not?                  NO
3.     Whether the judgment should be reported in              NO
       the Digest?


ANIL KUMAR, J. (ORAL)

*

Learned counsel for the respondent contends that in the meeting

held on 21st July, 2009 the case of the petitioner has already been

approved under the Wrong Address Policy.

Consequently, on account of respondent accepting that the case

of the petitioner is of a wrong address policy, the writ petition is

allowed. The respondent is directed to include the name of the

petitioner in the mini draw to be held within three months. The

demand-cum-allotment letter as per the 'wrong address policy' be

issued within four weeks of holding the draw and on payment of the

consideration for the flat within the time stipulated in the demand-cum-

allotment letter and on completing the formalities the possession be

given to the petitioner of an MIG flat within four weeks thereafter.

Respondent shall also execute the conveyance deed of MIG flat in

accordance with the rules in favour of the petitioner.

The writ petition is disposed of. Considering the facts and

circumstances, the parties are left to bear their own costs.

September 24, 2009                                       ANIL KUMAR, J.
'Dev'