SUBHASH BEHARI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application moved by Shri Vinay Kumar Srivastava seeking review of the judgment dated 11.4.2001. The Review Applicant prays for setting aside the impugned judgment in the alternative, a direction to include the name of the applicant in the draw of lots and/or alternatively to reserve one plot in respect of the claim of the applicant.

(2.) This case has a long history of Applications/Review Petitions. For the sake of clarity and comprehension, it would be necessary to recapitulate the facts and events, culminating in the present Review Petition.

(3.) On 11.4.2001, this Bench took up for disposal CWP No. 4847/1998 titled "Subhash Behari Lal Vs. The Registrar, Cooperative Societies and Ors." after issuance of Rule. The parties to the writ petition were Subhash Behari Lal- petitioner No.1, Col. A.N. Bhatnagar-petitioner No.2, Dr. Shalini Nigam nee Miss Shalini Saran-petitioner No.3, Respondent No.1 is The Registrar, Cooperative Societies, Delhi Government, respondents No.2 is the Administrator, Bhatnagar Cooperative House Building Society Ltd. and respondent No.3 is D.D.A.