HAJI MOHD SAEED QURESHI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that the decision of the Delhi Agricultural Marketing Board (respondent no. 2 - DAMB) dated 28.03.2018 be quashed inasmuch as, it contemplates the allotment of shops by way of an e-auction. Further, the petitioners pray that this Court hold that the petitioners are eligible for the allotment of shops in the market in question and thereby, direct the respondents to allot the same to the petitioners.

(2.) The petitioners submit that they are the sons of late Sh. Abdul Karim, a commission agent in Phool Mandi, Daryaganj, Delhi. The said market is one of the markets regulated by DAMB, a statutory body created under the provisions of the Delhi Agricultural Produce Marketing (Regulation) Act, 1976.

(3.) In the year 1977, it was proposed that the said market should be shifted to an alternate site in Okhla, New Delhi, where shops would be allotted to traders working in the said market. Shops in the relocated market would be allotted by way of draw of lots, as decided by the administration. The Delhi Administration constituted a committee which conducted a survey in the year 1985, wherein the petitioners' father was identified as a commission agent working in the said market. The petitioners' father was allotted shop bearing no. 139 in the new market at Okhla.