DHANESH KUMAR JAIN AND ANR Vs. DDA

JUDGEMENT

(1.) Present petition has been filed by petitioners under Article 226 of the Constitution of India seeking a writ, order or direction in the nature of certiorari to quash the decision dated 6.11.2006 of the DDA whereby the DDA has cancelled the allotment of plot, bearing no.833, Pocket-A1, Sector 30, measuring 60 sq. mts. in Rohini, Phase IV, Delhi, (hereinafter referred to as the plot, in question), made in favour of petitioner no.1.

(2.) Rule. 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 in the year 1981 petitioner no.1 had applied to the DDA for allotment of a plot under the MIG category under the Rohini Residential Scheme, 1981 and also deposited the registration amount of Rs.5000/- with the DDA. After waiting for 23 years, on 26.7.2004 petitioner no.1 was issued an allotment-cum-demand letter in respect of the plot, in question, pursuant to a draw held on 26.7.2004. The total cost of the said plot was fixed at Rs.4,09,860/-. On receipt of the demand letter the petitioner made an application dated 2.9.2004 to the DDA requesting the DDA to transfer the plot in question in favour of his son, petitioner no.2. Petitioner no.2 also deposited the required documents with the DDA.