SMT. PARVEEN SALDI Vs. DDA

JUDGEMENT

(1.) THE petition impugns the letter dated 20.09.2007 of the Respondent DDA to the Petitioner communicating to the Petitioner that the allotment under the Rohini Residential Scheme, 1981 earlier made to the Petitioner of plot ad -measuring 32 sq. mtrs. bearing No. 607, Pocket A -1, Sector -30, Rohini, New Delhi had been cancelled for the reason of the husband of the petitioner being already the owner of property No. 64, Lok Vihar Apartment, Vikas Puri, New Delhi - 110 018. The Petitioner also seeks mandamus to the Respondent DDA to deliver possession of the said flat and to execute title deeds with respect thereto in favour of the Petitioner.

(2.) NOTICE of the petition was issued and vide ex parte order dated 08.10.2007 which was made absolute on 06.04.2009, the operation of the cancellation stayed.

(3.) NO allotment in pursuance of the aforesaid registration was made till the year 1991. The husband of the Petitioner was a member of Lok Vihar Cooperative Group Housing Society and was by virtue of the said membership allotted flat No. 64 in the multi -storied apartments constructed by the said Society at Vikas Puri, New Delhi and put into possession thereof on 10.08.1991. It is the uncontroverted case of the Petitioner that four storied flats have been constructed by the said Society on plot of 64.37 sq. mtrs. and thus the share in land of each flat is 16 sq. mtrs.