HOTI LAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India seeking a direction to respondent-DDA to allot residential plots in terms of allotment-cum-demand letter dated 12th September, 1998 in Wazirpur, Phase-IV, Delhi as well as for quashing of rejection letter dated 14th January, 2013 issued by respondent-DDA.

(2.) THE relevant facts of the present case are that in 1985, respondent- DDA floated a resettlement scheme for jhuggi dwellers of Sawan Park. Under the scheme, residents of Jhuggis of Sawan Park were directed to appear before Deputy Director (Indl.), DDA from 28th April, 1986 onwards with their ration cards in original with attested photocopies thereof. On 12th September, 1988, petitioner was issued a demand-cum-

(3.) ON 25th November, 1991, the respondent-DDA took out a draw of lots of 482 persons including the petitioner, allotting him plot no. 39 in Block A Wazirpur, Phase IV, Delhi. However, the aforesaid draw of lots was challenged by various residents of Sawan Park by way of writ petitions in this Court. On 30th July, 1993, by way of a common order passed by this Court in Raj Singh Vs. Delhi Development Authority, 1993 (3) AD (Delhi) 563 the draw of lots held on 25th November, 1991 was quashed. The relevant portion of the said judgment is reproduced hereinbelow:-