SUNITA RANI Vs. DINESH RAI AND ORS.

JUDGEMENT

(1.) THE petitioner herein has alleged violation of directions given in judgment dated 4th September, 2006 passed in Writ Petition (Civil) No. 9871/2006 titled Sunita Rani versus DDA. By the aforesaid judgment, the learned Single Judge had disposed of several writ petitions after noticing the chequered history and divergent orders passed by this Court in various writ petitions which had been filed by persons belonging to Scheduled Castes and Scheduled Tribes praying for allotment of shops at reserve price under the quota. It was noticed that no specific directions were given in the case of the petitioner whereas in other cases, the Court while disposing of the Writ petitions had given specific direction for allotment of shops and to include the names of the petitioners in the draw of lots. As per the policy of DDA, shops under the reserved category are advertised and offers/option are being invited from persons belonging to Scheduled Castes and Scheduled Tribes. Each applicant can exercise three options. In case of multiple applications for the same shop, allottee is selected by draw of lots.

(2.) THE claim of the petitioner was that her case should be considered for allotment of shop without awaiting for fresh/separate advertisement and DDA has violated and committed contempt of the judgment dated 4th September, 2006.

(3.) THE directions are clear and categorically state that the petitioners will be allotted shops at the current reserve price. It was also directed that the petitioner's name will be included in the next draw of lots for allotment of shops in the category where shops are being given at the reserved price.