AMIT MUKHOPADHYAY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petition impugns Regulation 7 of the Delhi Development Authority (Management and Disposal of Housing Estates) Regulations 1968 and subclauses (iii) and (vii) and the eligibility clause / criteria (2) of the DDA Housing Scheme, 2014 and seeks certain other directions with respect to the said scheme and also cancellation of the allotment obtained by the respondents No. 2 and 3 namely Shri Budh Raj and Mrs. Kiran Raj, w/o Shri Budh Raj from the respondent No.1 Delhi Development Authority (DDA) in violation of the Rules and Regulations of DDA.

(2.) It is the case of the petitioner

(3.) The petition came up before us on 25th November, 2014. The petition was accompanied with an application for interim relief. The petitioner by way of interim relief was seeking stay of the said Scheme, the date for applying whereunder was till 15th October, 2014 and the date scheduled for draw of lots whereunder was 5th November, 2014 but had been extended. It was the contention of the petitioner that if draw of lots is allowed to take place, the third party rights may be created. We may record that the result of the said draw of lots was due to be announced on 25th November, 2014.