SHEELA BISHT Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule D.B.Since these writ petitions filed under Article 226 of the Constitution involvea very short question and we have heard learned Counsel for the parties at length,with their consent, we propose to dispose of all the petitions at this stage itself bythis common judgment.

(2.) The Delhi Development Authority(for short the DDA) in furtherance of itsobjective to provide houses for a large number of people for settlement in Delhi,conceived various schemes, one of which was the Self Financing Scheme, which, asthe title of the scheme itself suggests, postulated construction of houses by the DDAwith the finances to be provided by the intending purchasers. Applications forregistration under the scheme were invited from time to time. On proposal forconstruction of flats in a particular area(s) being finalised and announced, theregistrants under the scheme had to apply for allocation of flat in a particular area,on the basis whereof draw of lots was held and the successful applicants issued letters of allocation, specifying the locality, category/flat type, floor, estimated costand scheduled dates of payment of four instalments etc. One such draw was heldin the year 1987 and the successful applicants including the writ petitioners wereissued such letters of allocations.

(3.) The four petitioners herein claiming allotment of specific flats in Pocket C-4, Vasant Kunj, New Delhi were allocated flats as per details below: <FRM>JUDGEMENT_645_DLT55_1994Html1.htm</FRM>