BUNKAR ALLOTTEE UNION Vs. DDA AND ORS.

JUDGEMENT

(1.) SH . Udai Vir s/o Sh. Kanchi Lai

(2.) .The offer of allotment made to the petitioner is rejected because proof of his resident (i.e. photocopy of the ration card) submitted by the petitioner is the same as submitted by his mother Smt. Chameli Devi w/o Sh. Veni Ram. Against the said ration card/jhuggi one alternative plot No.B -757, was allotted to his father.

(3.) THE offer of allotment made to the petitioner is rejected because proof of his resident (i.e. photocopy of the ration card) submitted by the petitioner is the same as submitted by his father Shri Pyare Lai. Against the said ration card/ jhuggi one alternative plot no.B -702 was allotted to his father.