Rishi Raj vs Dda And Ors
2010 Latest Caselaw 5215 Del

                                                            UNREPORTABLE


*      IN THE HIGH COURT OF DELHI AT NEW DELHI


                                 WP (C) No.7316/2010


                                        Date of Decision: November 16, 2010


       RISHI RAJ                                ..... Petitioner
                             through Mr. Pradeep Kumar Arya, Advocate
                             with Mr. Baljeet Singh, Mr. Narender
                             Choudhary, Mr. Shobhit Mittal & Mr. Anuj
                             Tomar, Advocates

                        versus


       DDA AND ORS                              ..... Respondents
                             through Mr. M.K.Singh, Advocate for R-1.
                             Mr. Digvijay Rai, Advocate for R-2.

       CORAM:
       HON'BLE MISS JUSTICE REKHA SHARMA

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

REKHA SHARMA, J. (ORAL)

The relief sought in this writ-petition is a direction to respondent

No.1-DDA to execute a Conveyance Deed in favour of the petitioner in

respect of plot No.40, Block-C, measuring 550 square meters situated

at Rangpuri (Rehabilitation Scheme of Village Nangal Dewat).

It is submitted by learned counsel for respondent No.1-DDA that

the Delhi Development Authority has no objection to execute the

Conveyance Deed in favour of the petitioner subject to the following

conditions:-

(i) any allotment made in his favour shall be subject to the final outcome in the writ petition No.8618/2008;

(ii) no special equities will flow in his favour;

(iii) upon handing over possession of the plot in question, and execution of Conveyance Deed in his favour in case any construction is carried out by him, the same shall be in accordance with law; and

(iv) he will not sell, alienate, transfer the plot without prior permission of the Court.

The learned counsel for the petitioner states that the petitioner is

willing to abide by the aforesaid terms and conditions.

In view of the above, the petitioner is directed to furnish an

undertaking in the above terms and conditions within two weeks and

respondent No.1-DDA is directed to execute a Conveyance Deed in

favour of the petitioner within eight weeks of receiving the

undertaking.

With this direction, the writ-petition is disposed of.

REKHA SHARMA, J.

NOVEMBER 16, 2010 ka