INDER SINGH Vs. MCD

JUDGEMENT

(1.) PRESENT writ petition has been filed by petitioner under Article 226 of the Constitution of India seeking a writ, order or direction directing the respondent to allot the plots in favour of the petitioner and in case the applications of the petitioner are found to be ineligible, direct the respondent to refund the amount of money deposited by the petitioner along with interest. Notice. Mr.Anshuj Dhingra, Advocate, accepts notice on behalf of the respondent.

(2.) WITH the consent of counsel for the parties 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 the petitioner had made an application to the MCD based on the notification issued by the MCD inviting applications from the persons operating dairies in Delhi for allotment of plots at Ghogha. In the year 2005, the petitioner applied for the said plot and on deposit of the initial amount he was allotted three plots under the said Scheme. Upon complaints of discrepancies in the allotment of plots in the said Scheme, the provisional allotment of many of the applicants was cancelled and only genuine applicants were shifted there from. It is the case of the petitioner that despite being eligible the petitioner was not allotted plots.