NARENDER KUMAR WADHWA Vs. D.D.A

JUDGEMENT

(1.) Narender Kumar Wadhwa, the petitioner before this Court, seeks issuance of a writ of mandamus, directing the Delhi Development Authority (DDA) to hand over possession, to him, of a 60 sq.m. Middle Income Group (MIG) plot at Rohini, pursuant to an application, made by him, therefor, in 1981, under the Rohini Residential Scheme, 1981 of the Delhi Development Authority.

(2.) The Rohini Residential Scheme, 1981 (hereinafter referred to as "the Scheme") was floated, by the Delhi Development Authority, for allotment of plots to persons in need thereof.

(3.) Perpetual leasehold rights, in the allotted plots, were created by the Scheme.