LAXMI DEVI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) (ORAL) 1. Present petition has been filed by petitioner under Article 226 of the Constitution of India seeking a writ, order or direction directing respondents to allot a plot measuring 250 sq. yards to the petitioner in Dwarka.

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

(3.) MR.Yadav, learned counsel for the petitioner, submits that the stand of the DDA is highly unreasonable in view of the fact that large number of documents were submitted and are available with DDA to show that the Smt.Laxmi Devi, wife of Sh.Randhir Singh, is also the daughter of Smt.Rajjo. Mr.Yadav further submits that the DDA has failed to allot the plot in favour of the petitioner only with a view to harass the petitioner and for the reasons best known to them. Counsel also submits that there is no element of doubt with regard to the identity of the petitioner. It is also contended that the DDA should be directed to allot a plot in favour of the petitioner at the same rate at which a plot was allotted to a person junior to the petitioner in the year 2010. Counsel next contends that delay in allotting the plot in favour of the petitioner has resulted into grave financial hardship and harassment to the petitioner. Counsel further contends that the cost of construction has considerably increased in the last one and a half years.