MANMOHAN SINGH Vs. CHAIRMAN D D A

JUDGEMENT

(1.) The present petition is directed against the respondents, Delhi Development Authority, hereinafter referred to as the Authority, for issue of a writ, order or direction in the nature of certiorari, calling for the records, including the list of successful candidates, displayed on March 28, 1982, and March 29,1982, of the M.I.G. flats and to quash the allotments, made on erroneous, illegal and discriminatory basis and for & writ of mandamus, commanding the Authority to allot M.I.G. flats to the petitioners, in terms of the published M.I.G. scheme, i.e. 1976 Brochure ( annexure A to the petition).

(2.) The respondent Authority, in exercise of the powers conferred by Section 57 of the Delhi Development Act, made Regulations in 1968 called the Delhi Development Authority ( Management and Disposal of Housing Estates) Regulations, 1968, which came into force immediately on the date of the publication in the official gazette. The relevant Regulations are specified hereunder:

(3.) The Authority, in pursuance to the provisions of the Act and the Regulations, sometime in the year 1976, announced a scheme called 'New Scheme for Registration (1976) of Intending Purchasers of flats/houses to be constructed by the Delhi Development Authority'. It was stated in the Brochure, issued by the respondents, that the scheme had been formulated, keeping in view the 20 point economic programme,announced by the Prime Minister and its basic objective was to increase the housing stock in Delhi, particularly for the weaker sections. The income limit of the eligible M.I.G. applicants, the category to which the petitioners belong, was required to be in the range of Rs.l2,001.00 to Rs.24,000.00 per annum. The petitioners having qualified under the scheme, registered themselves with the Authority as M.I.G. allottees. The relevant Regula intending purchasers, may be reproduced as follows: