B R ANAND Vs. DDA

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 26.9 2005 Heard learned counsel for the parties and perused the record

(2.) It is stated in para 2 of the writ petition that petitioner is a blind person and has been residing in the premises i.e. House No.6, Shiv Mandir Marg, Lajpat Nagar-II, New Delhi for the last about 33 years. That property has now been demolished by the respondent.

(3.) It is alleged in para 7 of the writ petition that as per the Government Policy unauthorised colonies which came up after a particular year have been ordered to be regularized. It is alleged that the petitioner's case is better than those unauthorised colonies.