R K SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The writ petitioner here challenges an order of the Delhi Development Authority (hereafter 'DDA') dated 29-6-2006 conveying its decision not to regulrize the delay in paying amounts demanded.

(2.) In 1981, The petitioner got himself registered with DDA under the Rohini Residential Scheme for allotment of an MIG plot under the reserved category of "Scheduled Castes". He was, however considered as a general category applicant. He requested for proper classification as a reserved category applicant; this was rejected on 25-9-2000. He filed a Writ Petition being W.P. (C) No.1608/2002, interalia for directions to DDA to allot an MIG plot to him in a developed sector at the price prevalent in 1989. The writ petition was disposed off on 31.7.2002 by this Court on the statement of the Counsel appearing for the DDA that the name of the petitioner would be included in the draw of lots to be held immediately. The said order reads as follows:

(3.) It is further stated that there are similar matters pending in this court and that the similar applications are being filed in all these matters because by interim order certain specific plot have been reserved. In some cases it is stated that the plots are reserved of a larger size then the entitlement of the petitioner and in any case registrants are entitled not to allotment of any particular plot.