BIMLA DEVI CHURIWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner vide the present petition seeks the quashing of the correspondence dtd. 16/11/2012 along with the letters referred therein vide which the petitioner was held ineligible for allotment under the scheme of consideration as per her seniority on the alleged ground of non supply of the income tax certificate in 1981 which the petitioner submits is false and seeks directions to the respondent the Delhi Development Authority (DDA) to allot an alternative LIG plot to her in sector 36 or 37 Rohini at the cost prevalent in the year 2012, when her priority matured, but was not included in the draw held on 12/6/2012 and thus missed consideration by the respondent.

(2.) The petitioner has submitted that in the year 1981 the Respondent DDA launched a scheme known as the Rohini Residential Scheme for the EWS Janta, LIG and MIG category plots of land and that the petitioner applied vide application No. 45461 dtd. 26/3/1981 to book an LIG plot admeasuring 32 square meters for herself after depositing Rs.2000.00 towards registration charges vide receipt No. 15202 dtd. 26/3/1981. The petitioner has submitted the copy of the receipt dtd. 26/3/1981 issued by the DDA of the deposit of the sum of Rs.2000.00 by the applicant/petitioner under the Rohini LIG Scheme vide applicant No. 45461.

(3.) The petitioner has submitted further that initially the respondent adopted the methodology of including the names of all registrants of a particular category in a draw of lots as and when plots of that category were ready for allotment and whosoever was successful, would get the plot in his name but there being a large number of applicants but due to administrative problems in the year 1986 the DDA decided to allot priority numbers to the pending registrants and took, out a computerized draw of all pending registrants and at seriatim culled out names with reference to the registration number and assigned a priority number to each registrant and the applicant herein i.e. the petitioner was assigned priority No. 15452 by the DDA for the purpose of allotment and as and when the plots as per this methodology were ready and available for allotment the corresponding number of registrants in terms of their priority, were included in the draw of lots and plots were allotted.