SHER SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner's case is that the Government of NCT of Delhi recommended his case for allotment of alternate plot way back in April, 1991. A plot of 207 Sq. mtr. was offered for allotment to the petitioner on 13/1/1993, being plot No.29, Pocket 11 /A, Sector 22, Rohini. The allotment was at the provisional rate of Rs. 1650.65 Sq. mtrs. This was not acceptable to the petitioner. Petitioner challenged the same vide writ petition No. 1255/93. The said writ petition was dismissed vide order dated 28.10.1998, along with about a bunch of 129 other writ petitions.

(2.) Learned counsel for the petitioner submits that neither the petitioner nor the counsel were aware of the said order. The writ petition was disposed of along with other bunch of writ petitions. In terms of the order passed, four weeks' time was granted to the petitioners to make a request for allotment. DDA was to consider the same within eight weeks and give a schedule for payment, which included interest @ 18% per annum being paid by the petitioner on the outstanding amount. Possession was also to be handed over within four weeks thereafter. Be that as it may, petitioner did not apply in terms of the aforesaid order.

(3.) Learned counsel for the respondent has drawn my attention to the order passed by the Division Bench dated 10/3/2000 in CM. No. 9951 and 9952 in CW.No. 1245/ 93. The applications had been moved by a petitioner, who had failed to apply for allotment in terms of the order of the Division Bench and now sought the relief of possession. The Division Bench declined to grant the relief sought noting that the allotment stood cancelled and passed the following order.