RAVINDER KUMAR JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is invoking the extra-ordinary jurisdiction of this Court by instituting the present writ petition under Articles 226 and 227 of the Constitution of India, 1950 seeking the following reliefs:

(2.) The petitioner, who claims to be a senior citizen aged about 76 years, has instituted the present petition inter alia seeking the issuance of an allotment letter from the respondents/Delhi Development Authority ["DDA"] in respect of the plot at the site mentioned in the prayer clause in the Rohini Residential Scheme, 1981 ["RRS, 1981"]. The grievance of the petitioner herein is that he has been running pillar to post for the past 43 years in hopes of securing housing for himself under the RRS, 1981, formulated by the respondents/DDA, however, without any avail.

(3.) Shorn of unnecessary details, the petitioner in 1981 applied in the draw of lots for the allotment of an MIG plot under the RRS, 1981 upon deposit of earnest money to the tune of Rs.5,000.00 vide Registration receipt dtd. 22/4/1981. It is stated that after almost 25 years i.e., in 2005, he was informed by the respondents/DDA about his ineligibility for allotment under the RRS,1981 in view of the fact that the petitioner herein had already been allotted a flat in Dwarka under the New Patterned Registration Scheme 1979 ["NPRS, 1979"].