VINOD BHOJWANI Vs. DDA

JUDGEMENT

(1.) RULE . With the consent of counsel for the parties, writ petition is set down for final hearing and disposal.

(2.) BRIEF facts of the case, as set out in the present petition, are that in the year 1979 the petitioner applied for an MIG flat under the New Pattern Registration Scheme, 1979. The name of the petitioner was included in the draw held on 21.3.1994 and was allotted a flat bearing no. 406, Pocket 3, Sector 19, Dwarka, Delhi. According to the petitioner the demand -cum -allotment letter was not received by him as it was sent by the DDA at a wrong address i.e. BA -278, Janakpuri. From the year 1994 till February, 2006, the petitioner was neither informed by the DDA nor the petitioner had any information that a flat was allotted to him in the draw, which was held.

(3.) COUNSEL for the petitioner submits that the record of the DDA would show that the demand -cum -allotment letter was, in fact, sent at the wrong address to the petitioner in the year 1994 and in view thereof the case of the petitioner would be covered by the Wrong Address Policy of the DDA. Counsel further submits that even the show cause notice issued to the petitioner was sent at the wrong address.