JOGINDER KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is aggrieved by the non allotment of a plot by respondent DDA under the re-settlement scheme prepared for residents of jhuggis of Sawan park comprising of Khasra No.646, 649 and 650.

(2.) The project for re-settlement of such persons was approved on 17.5.1985 and on 12.9.1988 the petitioner was informed that the DDA had decided the allot the plot at wazirpur, Phase - IV, in lieu of Sawan park measuring 32 square meters on perpetual lease hold rights and were called upon to deposit the amount. The petitioner in pursuance thereto deposited the amount. A draw of lots was held on 25.11.1991 for allotment of plots to 482 persons including the petitioner.

(3.) The aforesaid draw was challenged in CW No.4106/1991 and the said writ petition along with similar other writ petitions were allowed in terms of the judgment in Shiv Raj Singh and Others Vs. Delhi Development Authority and Others 1993 III AD (DELHI) 563. This judgment was pronounced on 30.7.1993 directing that the allotment should be made to 650 persons.