RAMAN SHARMA Vs. D.D.A.

JUDGEMENT

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

(2.) BRIEF facts, as set out in the present petition, are that the petitioner got himself registered under the New Pattern Registration Scheme, 1979 ( hereinafter referred to as NPRS, 1979 ) for allotment of an LIG flat. The petitioner was allotted LIG registration number 59051. In the year 1985, the petitioner sought conversion of his flat from LIG to MIG in accordance with rules and regulations of the DDA. The DDA acceded to the request of the petitioner on receipt of charges and converted the registration of the petitioner to MIG category under the NPRS, 1979.

(3.) LEARNED counsel for the petitioner submits that the name of the petitioner was not considered at its turn at the tail end draw for reasons best known to the DDA. The petitioner, it is stated, was entitled to be considered at the draw of MIG category lots held by DDA at the tail end Scheme in 2003 2004. Since the petitioner did not receive any intimation of allotment under the NPRS, 1979, under MIG category, the petitioner made enquires about the status of his registration from the DDA in January, 2007. The petitioner also informed the DDA on 17.01.2007 with regard to his change of address. This letter, which was sent by Registered Speed Post on 19.01.2007, was received by the respondent DDA on 24.01.2007. Petitioner is stated to have approached the DDA to enquire about the status of his allotment, however, he was shocked to learn that almost all the registrants had been allotted flats under the MIG category. In February, 2007, petitioner appeared in a public hearing before the Commissioner (Housing), DDA, seeking redressal of his grievance for not having been allotted an MIG flat. The petitioner learnt that, in fact, an MIG flat at Dwarka had been allotted to him way back in the year 1994, however, the same stood cancelled as his name was included by the DDA in 1994 by mistake and, thus, a demand-cum-allotment letter was not issued to him.