TUSHITI CHOPRA Vs. DIRECTOR OF ESTATE

JUDGEMENT

(1.) This petition has been filed by the petitioner, inter alia, praying for the following reliefs:

(2.) It is the case of the petitioner that the petitioner is in occupation of Type-II Flat No.F-2590, Netaji Nagar, New Delhi-110023 (hereinafter referred to as the 'disputed flat'), which was originally allotted to her father in January, 1977. Though he became entitled to allotment of Type-VI accommodation, he never applied for the same. Upon the death of the father of the petitioner, the allotment was regularised in favour of the petitioner.

(3.) It is claimed that the petitioner is an unmarried lady working as a Superintendent (Legal) in the Government of India. She claims herself to be entitled to Type-III accommodation. She further claims to be suffering from Rheumatoid arthritis and thyroid diseases and claims that she is entitled to allotment from the General Pool accommodation, being a lady as also on medical grounds.