Pramod Kumar Jain vs The Vice Chairman Delhi Development Authority & Anr.

DHARMESH SHARMA, J. (ORAL)

Allowed, subject to all just exceptions.

The application stands disposed of.

The petitioner is invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India for directions to the respondents for grant of possession of Garage No. 257, Flat No.460, Block Type-W, Sector-19-B, Dwarka, Delhi-110075 for suitable financial compensation.

Learned counsel for the respondents is present on advance notice.

Having heard the learned counsel for the petitioner, evidently, the petitioner is the rightful allottee of the aforesaid garage in terms of registered Conveyance Deed dated 28.05.2008 and appears to have complied with all requisite formalities including payment of Rs. 1,68,376/- under GRG06 of DDA^{11.Delhi Development Authority} vide registration/application No. 187591. The petitioner demonstrates that despite writing numerous letters to the respondents and finally legal notice dated 19.01.2024, the possession of the garage has not been handed over to him in complete violation of his legal rights.

At this stage, learned counsel for the petitioner submits that the present writ petition may be considered as a last and final representation by the petitioner and an appropriate decision be taken by the respondents in a time bound manner. Learned counsel for the respondents has no objection to the same.

Accordingly, the present writ petition is disposed with the directions to the respondents to consider the present writ petition as a last and final representation by the petitioner on the subject and after affording the opportunity of hearing to the petitioner, a reasoned order be passed thereupon.

The present writ petition along with pending applications stands disposed of.