SUBHASH BEHARI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application moved by Shri Vinay Kumar Srivastava seeking review of the judgment dated 11.4.2001. The Review Applicant prays for setting aside the impugned judgment in the alternative, a direction to include the name of the applicant in the draw of lots and/or alternatively to reserve one plot in respect of the claim of the applicant.

(2.) THIS case has a long history of Applications/Review Petitions. For the sake of clarity and comprehension, it would be necessary to recapitulate the facts and events, culminating in the present Review Petition.

(3.) THE issue of membership and eligibility for participation in the draw of lot for allotment of plots had been pending for quite some time. It was urged before the Court by the counsel for the petitioners Mr. Chaudhary as well as the counsel for respondent-Society and the Administrator of the Society Mr. v. Shankara that the aspirants in the waiting list were 29 against 11 available plots. Further, after an elaborate exercise, the Administrator had finalized the list, which had been approved by the Registrar of Cooperative Societies. In these circumstances, the writ petition was disposed of directing that the list, as prepared by the Administrator dated 10.2.1994 and after completion of all formalities, be submitted to D.D.A. for purposes of draw of lots and D.D.A. would also comply with the requisite formalities and conduct a draw of lots within three months.