KIRAN KAPOOR Vs. HUDA

JUDGEMENT

(1.) This judgement shall dispose of two petitions bearing CWP Nos. 5352 of 2006 and 5355 of 2006. For the sake of convenience, facts are borrowed from CWP No. 5352 of 2006.

(2.) The petitioner has approached this Court for issuance of directions to the respondents to allot a plot under the oustees quota to her in Sector 2, Mansa Devi Complex on account of acquisition of the land of the Rishab Cooperative House Building Society Ltd (hereinafter referred to as `the Society').

(3.) The stand taken by the respondents in the written statement is that the land belonging to the aforesaid Society had been acquired and, therefore, as per the policy of HUDA, the petitioner had no individual claim to make for allotment of a plot, unless and until, she submitted a No Objection Certificate from the Members of the Society. The respondents have maintained that she has not submitted a No Objection Certificate from the Members of the Society.