JITENDRA MOHAN GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The DDA came out with the registration scheme of new pattern, 1979 and the petitioner registered himself under the said scheme on 1st September 1979. The relevant clauses of the said scheme, in so far as the present dispute is concerned, are as under:

(2.) The respondent thereafter published an advertisement in terms whereof it is alleged that clause 9 aforesaid was sought to be altered inasmuch as all the registrants within a period of one month were sought to be put in a draw of lots for the seniority instead of the seniority being decided on the basis of the payment through challan or the date of receipt of bank draft.

(3.) The petitioner's claim is that he took necessary steps to forthwith register himself under the scheme on 1st September 1979 itself and thus it is not permissible for the respondent to alter the scheme of 'first-cum-first-serve basis' by the subsequent amendment.