VIMAL MARWAH Vs. D D A

JUDGEMENT

(1.) Desire to have a self owned roof over her head led petitioner to get herself registered, on 26.7.1982, vide registration No. 1216, under the Vth Self Financing Scheme of the DDA in Category III. As per the scheme, as and when DDA decided to construct flats, registrants could apply for inclusion of their name in a draw and if successful were to be allotted a flat. On payment of the amount demanded, in instalments, possession of the flat was to be handed over by DDA.

(2.) Till 1991, petitioner could not get a flat. What to dol Applications were one to many.

(3.) In the year 1991, DDA decided to allot a few flats constructed in South Delhi to retired and retiring public servants who had got themselves registered under the self financing scheme. Petitioner applied under said scheme called RPS, 1991 by submitting an application on 9.9.1991.