M L AGGARWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The respondent came out with the Rohini Residential Scheme in 1981 and the petitioner made an application for allotment of a plot of land in MIG category on 24.4.1981.

(2.) The terms and conditions of the scheme had been annexed to the writ petition and the relevant portion of the same is as under:

(3.) An undertaking was also required to be furnished at the stage of allotment in the following terms: