ISHWAR CHAND JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In a State like Delhi, majority of Delhite's have one dream i.e. to own a property in their name. It is not easy for the middle and lower income groups to own a property in Delhi and Delhi Development Authority ('DDA') from time to time comes out with schemes of fulfilling this dream of owning a property. One such scheme was the New Pattern Registration Scheme ' 1979 wherein the DDA floated flats for middle income group, lower income group and Janta category.

(2.) This is a writ petition filed by the petitioner under Article 226 of the Constitution of India seeking the following reliefs:-

(3.) The respondent no. 1 is the DDA and respondent no. 2 is the Director (Housing). Both the parties are collectively referred to as DDA.