SURJEET SINGH UPPAL Vs. RAJESH SOMMAL AND ORS.

JUDGEMENT

(1.) THE petitioner has invoked provisions of Contempt of Courts Act against the respondents for non -compliance of the order of this Court dated 17th May, 2002.

(2.) THE petitioner has filed C.W. No. 1629 of 2002 in respect of allotment of plot in Sanjay Gandhi Transport Nagar. During pendency of this petition, following order was passed on 17th May, 2002:

(3.) IN the response affidavit of Mr. K.C. Sadana, Deputy Director of Sanjay Gandhi Transport Nagar, MCD, Rohini, it has been stated that the allotment in Sanjay Gandhi Transport Nagar was done in two phases by MCD. In Phase I, 1420 plots were carved out and out of total applicants, 1330 applicants were found eligible for allotment of plots in draw held on 27th December, 1986. Further plots could not be cut and the land could not be developed as the Supreme Court had granted stay against possession of the land where about 204 plots were to be carved out. The stay was vacated sometime in the year 1993 and balance 216 applicants were allotted plots out of the first phase. The plots were being allotted on "no profit no loss basis" and whatever cost was being incurred by DDA was being recovered from the applicants. The previous applicants were recovered cost @ Rs. 3,600/ - per square meter. Subsequently, second phase of the development had taken place and the present petitioner was eligible under the second phase of the development.