(1.) Present writ petition has been filed seeking a direction to respondents No.1 and 2 to hand over possession of land comprising Khasra No.839 to 849 in village Kilokri (Taimur Nagar), New Delhi admeasuring 28 bighas, 1 biswa to respondent No.3/Cooperative Society. Petitioner also prays for a direction to respondent No.3/ Cooperative Society to allot a plot from the said land to the petitioner.
(2.) It is alleged that the petitioner's husband had become a member of the respondent No.3/Cooperative Society in the year 1974 for allotment of a plot admeasuring 300 sq. yds. It has been averred that DDA allotted the aforesaid parcel of land to respondent No.3/ Cooperative Society after payment of demand raised by DDA. However, it is alleged that the DDA has not yet handed over the possession of the said plot to respondent No.3/ Cooperative Society.
(3.) This Court is of the opinion that the petitioner has no locus standi to maintain the present writ petition as only the Cooperative Society can seek land from DDA and the petitioner has a remedy only against the Cooperative Society.