VEENA WANCHOO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has sought a direction against the respondent/dda that the allotment of public houses under the FHS 2004 be declared to be arbitrary and illegal and therefore be set aside and to allot houses to the petitioners as applied by them in the Vasant Kunj area.

(2.) THE respondent had announced the Festival Housing Scheme 2004. Under the said scheme about 2500 plots were available for allotment to the general public. The scheme for allotment for general public also had reservation of 1% for physically handicapped persons. It was also stipulated in the scheme that in case the requisite number of applications are not received in the reserved category, the remaining flats shall be offered to non-reserved category.

(3.) ACCORDING to the petitioners since the number of flats which were to be offered were 2500, therefore, 25 flats had been reserved for physically handicapped persons including the petitioners, Smt. Veena Wanchoo and Shri rajender Wanchoo. The petitioners submitted two applications for allotment of 2 bhk and 3 BHK flats in Vasant Kunj area. The scheme was closed on 24th november, 2004 and computerized draw was held for allotment of flats. The petitioners were not successful in the allotment of flats.