MOHRO DEVI Vs. D.D.A.

JUDGEMENT

(1.) RULE . With the consent of counsel for the parties, present petition is set down for final hearing and disposal. The brief facts which have led to filing of the present petition are that petitioner had registered herself with the DDA under Ambedkar Avas Yojna, 1989. She was allotted a flat bearing No.167, Sector -14, Pocket -B, Phase -II, Dwarka, Delhi with block dates 20.02.1999 to 24.02.1999 in a draw held on 15.09.1998. The flat was allotted at a disposal cost of Rs.7,33,500/ -. The petitioner was required to pay confirmation deposit of Rs.20,000/ - by 26.03.1999.

(2.) ADMITTEDLY , petitioner made the confirmation deposit only on 09.04.1999. It is the case of the petitioner that she was facing acute financial problems and was unable to arrange for the money. Petitioner approached the DDA vide communication dated 22.04.1999, to convert the allotment from hire purchase to cash down basis as she was facing difficulty in the raising funds. The petitioner did not get any response from the DDA, however, by a letter dated 20.11.2002 the allotment made in her favour was cancelled.

(3.) COUNSEL for petitioner submits that cancellation was made without any show cause notice and further the allotment should be restored on such terms as the DDA may consider appropriate.