PRASHANT KUMAR VERMA Vs. DDA

JUDGEMENT

(1.) Rule. With the consent of the parties, the matter is taken up for final hearing.

(2.) The present writ petition has been filed against the wrongful cancellation of the registration and thereafter allotment of the LIG plot allotted to the Petitioner under the Rohini Residential Scheme, 1981 on the ground of non-eligibility under the terms and conditions of the Scheme and on the ground that the Petitioner was a minor at the time of registration, i.e. 25.4.1981, whereas the Petitioner had attained the age of majority at that time.

(3.) The facts which need to be noticed for the purpose of deciding the present writ petition are as follows.