VILAIET JAFRI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WITH the consent of counsel for the parties, present petition is set down for final hearing and disposal.

(2.) THE facts which have led to filing of the present petition are that in the year 1981, the petitioner registered himself with the DDA's Rohini Scheme for allotment of an MIG category plot. As per the writ petition, petitioner on 14.08.1985 had sent a registered letter to DDA informing change of his address from E -40, Hauz Khas, New Delhi to Vilayat Jafri c/o.Sh. B.R. Trikha, Q. No. 942, Sector -6, R.K. Puram, New Delhi. In the draw held on 27.03.1991 by the DDA petitioner was allotted a plot bearing No. 107, Pocket -3, Sector -24, Rohini, Delhi. It is the case of the petitioner that demand/allotment letter sent at the old address of Hauz Khas, Delhi, was not received by him and the same was returned to DDA undelivered. Meanwhile petitioner who was working for Doordarshan Delhi was transferred to Lucknow. On 16.07.1994 petitioner came from Lucknow and visited the office of DDA and came to know about the allotment of plot. Petitioner was asked by the DDA to give a representation. The petitioner is stated to have given a representation dated 18.07.1994.

(3.) MS .Sobhna Takinar, advocate has entered appearance on an advance copy and has produced the original record in court today.