RATTAN KUMAR Vs. D D A

JUDGEMENT

(1.) Present petition has been filed by petitioner under Article 226 of the Constitution of India seeking the following prayers:

(2.) Rule. With the consent of counsel for the parties, present writ petition is set down for final hearing and disposal.

(3.) The necessary facts, to be noticed for disposal of the present writ petition, are that Sh.Dhruv Kumar, father of the petitioner, registered himself with the respondent DDA under the New Pattern Registration Scheme, 1979, for allotment of a