SMT. PARVEEN SURI Vs. MCD AND ANR.

JUDGEMENT

(1.) THE counsel for the respondent MCD in compliance of the earlier order dated 27th September, 2010 has handed over in Court documents containing the procedure and criteria followed for allotment of plots in Sanjay Gandhi Transport Nagar, Delhi. On perusal of the same, it is not deemed necessary to call for the counter affidavit of the respondent MCD and the counsels have been heard finally on the writ petition.

(2.) THE petitioner has filed this writ petition impugning the order dated 11th September, 2007 of the respondent MCD holding the petitioner ineligible for allotment of a plot in Sanjay Gandhi Transport Nagar, Delhi and seeking direction to the respondent MCD to allot a plot of land admeasuring 220 sq. mts. to the petitioner, as applied for by her on 31st March, 1984.

(3.) THE MCD vide its order dated 20th August, 2007 after going through the documents submitted by the petitioner and after hearing the petitioner held that the petitioner had been dealing in the business of electrical items/repairs; that there is nothing to show that she was dealing in transport business and thus held the petitioner not entitled to allotment of plot in the Transport Nagar aforesaid.