PUSHPA WANTI Vs. DDA

JUDGEMENT

(1.) This writ petition is directed against the order dated 24.02.2014 passed by the respondent i.e. the Delhi Development Authority (hereafter referred to as "DDA").

(2.) The principal and the only grievance of the petitioners is that their request for upgradation for allotment of a plot under category A of the Gadgil Assurance Scheme (in short "the scheme") in block 8A, WEA, Karol Bagh, New Delhi, has been rejected.

(3.) The petitioners have approached this Court for the third time.