SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Siddharth Singhal, learned counsel for the petitioner, Sri S.C.Dwivedi, learned counsel for the respondent no. 3, learned Standing Counsel for the respondent nos. 2 and 4 and Sri Arvind Kumar Goswami, learned counsel for the respondent no. 1/Union of India.

(2.) The present writ petition seeks to raise a challenge to certain conditions contained under the Scheme Guidelines of March, 2016 notified by the respondent no. 1 under the Pradhan Mantri Awas Yojana - Housing for All (Urban) and also under the Brochure issued by the respondent no. 3 in respect of the Pradhan Mantri Awas Yojana.

(3.) Challenge in particular is to Clause 1.4 of the Scheme Guidelines, 2016 under which the States/Union Territories have been given discretion to decide a cut-off date on which the beneficiaries need to be resident of that urban area for being eligible to take benefits under the scheme and Clause 3.1 of the Brochure issued by the respondent no. 3 which provides that the applicant is to be a citizen of India and a resident of district Ghaziabad. A further prayer has been made to command the respondent nos. 3 and 4 to consider and process the application of the petitioner for allotment of an EWS House.