DELHI DEVELOPMENT AUTHORITY Vs. AMARJEET SINGH

JUDGEMENT

(1.) THIS intra -court appeal impugns the order dated 07.03.2011 of the learned Single Judge allowing W.P.(C) No.7510/2009 preferred by the respondent by directing the appellant DDA to hold a mini draw and to allot an LIG flat to the respondent.

(2.) THE respondent was a registrant with the appellant DDA in the Rohini Residential Plotted Scheme (RRPS), 1981. However till the year 2002, i.e. for over twenty years, no allotment in pursuance to the said registration fructified. On 13.06.2002, the appellant DDA announced the Narela Housing Scheme (NHS), 2002. The waiting registrants inter alia of RRPS, 1981 were also eligible to apply thereunder. Clause I of the said Scheme is as under:

(3.) THE respondent soon thereafter informed the appellant DDA that since he had not accepted the allotment under the NHS, 2002, he was desirous of keeping his registration under the RRPS, 1981 alive.