DARSHNA DEVI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE wife of late Shri Nand Kishore, Smt. Darshna Devi and their minor daughter Ekta have filed this petition seeking a direction to the respondent Delhi Development Authority ('DDA') to allot to the petitioners accommodation a Category A under the Gadgil Assurance Scheme whereby persons like the late Shri Nand Kishore, who were displaced from Pakistan and migrated to India in 1947 were to be allotted plots

(2.) IT is stated by the petitioners that Shri Nand Kishore was a refugee displaced person from Pakistan and who migrated to India at the time of partition of the country in 1947. He settled in Delhi since 1948 and was initially permitted to reside at T-5361, Block-8A, measuring 90 sq. yards in Western Extension Area (WEA) Karol Bagh. He was also issued a ration card showing the said address.

(3.) THE DDA adopted 2 Resolutions dated 16.10.1970 and 22.11.1971 whereby area-wise list of persons eligible for allotment under the "Gadgil Assurance Scheme" was prepared. A total of 58 persons were found eligible in Block A for allotment of alternative land up to 200 sq. yards. By the subsequent Resolution dated 22.11.1971 it was decided that the eligible persons in Block 8 A, WEA would be around 51 and that each of them would get a plot of 85.6 sq. yards. It was decided that persons who had been occupying government land before 15.8.1950 would be given these alternative plots.