S K RUNGTA Vs. UOI AND ANR

JUDGEMENT

(1.) Mr. S.K. Rungta, learned senior advocate and petitioner in person fairly states that the issues raised in the present petition are covered by the Division Bench's judgment dated 20th March, 2013 in All India Confederation of Blind Vs. UOI & Anr., W.P.(C) 7487/2008.

(2.) However, Mr. Rungta states that as he had been issued allotment and granted possession in the year 2000, the restrictions imposed in the 2006 Policy are not applicable to him.

(3.) On the other hand, Mr. Arun Birbal, learned counsel for respondent states that there are no such pleadings to this effect.