C Hari Shankar, J. - (1.) In 2008, the Delhi Development Authority (hereinafter referred to as "the DDA") launched a Scheme for providing flats, which came to be known as the "DDA Housing Scheme 2008" (hereinafter referred to as "the 2008 Scheme"). The eligibility conditions, for applying for allotment of a flat under the said Scheme, were to be found in Clause 2 thereof.
(2.) Sub-Clause IV and (V), of the said Clause 2, which alone may be of relevance for the present case, reads thus: "(IV) Only one person in a family can submit application. Family means spouse (If any), dependent/minor children, if any. (v) One person can submit one application only."
(3.) On the ground that the petitioner, and her husband, had both applied for allotment of flats, under the 2008 Scheme, in violation of the above-extracted clause 2 (IV), the allotment of Flat No. 144, Second Floor, Block D-2, Vasant Kunj, New Delhi which had earlier been made in the petitioner's name, was cancelled, by the impugned communication dated 30th September, 2010.;