CHARUMATI SHARMA Vs. CHAIRMAN , DDA

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction as under:

(2.) The brief facts of the case are that petitioner returned to India after studying Actuarial science in USA after 4 yrs service in US insurance companies as actuary. The petitioner returned to India after an unhappy marriage and divorce and joined Life Insurance Corporation of India (hereinafter referred to as 'LIC') as Assistant Administrative Officer (actuarial). The petitioner resigned from LIC in 2003 at the age of 47 years. Thereafter, the petitioner applied for 2 bedroom flat M.I.G. (SFS) in Delhi Development Authority (hereinafter referred to as 'DDA') in its 6th Self Financing Scheme (hereinafter referred to as 'SFS') in August 1985 for her parents who were at that time residing abroad. The petitioner requested the DDA on application forms a car garage for her parents. She had added her own, car garage along with scooter garage on the application form and DDA accepted the application for MIG flat with scooter and car garage but conspired to build car garage alongside the flat for breaking in and robbery and raised criminal gangs from police and DDA for enabling DDA conspiracy against the female applicant and her parents. The DDA built garage in sector 22 DDA (SFS) flats against government orders and in defiance of authority in pursuit of its perverted, debased, depraved conspiracy to turn the petitioner into a slave for begging, sex trade and sexual assault to mock the smart independent foreign returned beautiful woman actuary who sought safety in India in employment in public sector to avoid any irreligious life in USA after divorce. The DDA applied to the Government, Ministry of Urban Development for permission to add car garages to the flats under 6th SFS scheme but the same was refused. However, the then Prime Minister and Minister of Finance and Urban Development accordingly approved that the payment of installment money can be aided by loans only from LIC. However, DDA built the car garages alongside the ground floor flats in sector 22 mentioned above, but did not allot the car garage especially at time of handing over the flats. The building of flats in question was delayed by DDA by many years to do away with objections by Minister of Urban Development & Prime Minister and avoid Government scrutiny and protection of law and order in the matter. Thus, the DDA either conspired or encouraged conspiracy against the legal heirs on record in DDA. The said authority delayed final plans of the car garages until preference of area and floors were taken from the petitioner and her father, which was taken during the period after Rajiv Gandhi's (former Prime Minister) assassination when Government had suspended office work for a month.

(3.) Further case of the petitioner is, as per Government report, the plane which was found fit for the flight after inspection at Lakshadweep and on record is a flawless flight from Lakshadweep to Cochin went out of control immediately after takeoff and went into a spiraling uncontrollable acceleration of speed due to ill fitting acceleration shaft nuts which resemble the nuts used in DDA sewerage covered in Dwarka sector 22. However, the nuts used by the airlines for its plane at Lakshadweep had perfect threads whereas the nuts on the acceleration shafts after service at Cochin were defective, had loose threads and did not fit and fell off causing uncontrollable acceleration immediately which caused the crash. The ill fitting bolts/nuts with threads not suitable for the Dornier aircraft acceleration shaft where it was replaced by service found to be with DDA for it was fitted on sewerage covers in DDA SFS flats sector 22, Dwarka only. The same covers were denied to petitioner complainant after displaying.