SUNITA RANI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These writ proceedings are a second round of litigation, as it were, between the parties. All petitioners claim directions, in identical terms that they should be allotted shops, in specified areas, on the basis of the costing policy of the respondent (hereafter called "DDA").

(2.) The writ Petitioners had registered themselves in a scheme for allotment of shops by the DDA. According to the scheme, 57 per cent of the shops constructed by DDA is to be disposed off by the auction; the balance are to be allotted amongst various reserved category applicants. All the petitioners are reserved category registrants; they belong to SC/ST categories.

(3.) Shops were allotted from time to time, among others, to various SC/ST categories. One such allottee, Santosh, had approached this Court under Article 226, claiming that the DDA had demanded market rates instead of reserved cost, which amounted to violation of its policy. The Court had subjected the allotment to final orders. The relevant relief clause in the writ petition, WP No. 1827/01 was as follows: