SANJEET KUMAR AGRAWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of the instant LPA, the Appellant seeks to challenge the Order dtd. 1/6/2021, passed by learned Single Judge in W.P.(C) 5696/2021. The learned Single Judge by the order impugned herein has dismissed the Writ Petition.

(2.) The facts of the case reveal that DDA invited applications under the DDA Housing Scheme, 2021, for allotment of flats at various places in Delhi, including Jasola, vide advertisement dtd. 2/1/2021. The Appellant herein was an applicant in the said Housing Scheme.

(3.) The applications for the Scheme closed on 16/2/2021. Draw of lots was held on 10/3/2021. 22,750 persons applied for 1350 flats. The Appellant was successful in the draw of lots and was allotted Flat No.2033, Third Floor, Block 2, Pocket 9B, Jasola, New Delhi-110025.