RAJENDRA COOP G H SOCY LTD Vs. D D A

JUDGEMENT

(1.) Rule DB. With consent of counsel for the parties, the writ petition is taken up for final hearing.

(2.) This writ petition was filed by the petitioner seeking the following reliefs:

(3.) During the course of the proceedings in this Court, considerable reliance has been placed on orders passed in favour of Kunj Vihar Co-operative Group Housing Society, which led to the filing of an affidavit by the Vice-Chairman of the DDA. The sum and substance of the said affidavit of the Vice-Chairman of the DDA is as follows: