VISHVE RAJ SAXENA Vs. D D A

JUDGEMENT

(1.) In the year 1981, DDA invited applications for allotment of plots in Rohini. Applicants were informed that land had yet to be acquired. They were informed that as and when, post acquisition, land was placed at the disposal of DDA and was developed, plots would be allotted by means of draw of lots.

(2.) Responding to the advertisement, on 30.3.1981 petitioner sought registration in the LIG category.

(3.) In the year 1986, a plot bearing No. 121, Pocket 8, Sector 24 was allotted to the petitioner at a premium of Rs. 75,040.