M L AGGARWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal has been filed by the complainant against the order of the District Forum dated 28-9-92 by which his complaint has been dismissed with the observations that he is not entitled to allotment of a plot as his wife had already been allotted a plot and possession of the same had been delivered to her.

(2.) Briefly the facts are that the complainant applied for a plot in Rohini Residential Scheme on 24-4-81. Smt. Sudesh Kumari, also applied for allotment ofaplot in the sameschemeon6-4-81. The complainant married heron 8-11-91. She was allotted a plot measuring 32.2 sq. meters on 10-9-82.

(3.) Sh Aggarwal the complainant, was allotted a plot measuring 90 sq. meters on 29-11-83 in Sector 5 of Rohini. He filed an application was to the respondent for transfering the plot from Sector 5 to Sector 7 or 8, in 1985. The application was allowed subject to payment of additional amount. However, for a long time plot was not allotted to him in the said two sectors in lieu of his Sector 5 plot.