KANTA SACHDEVA 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.

(2.) HUSBAND of the petitioner booked an MIG flat vide registration No.39608 in the year 1979. In the year 1993 husband of the petitioner expired and the registration was transferred in the name of the petitioner on 28.10.1993. Petitioner also informed the DDA about the change of address. While filing up mutation application the DDA in response thereto addressed a letter dated 28.10.1993 to the petitioner which was also sent at the new address which would show that change of address of the petitioner was duly noted in the register/ record of the DDA. It is the case of the petitioner that despite fresh and correct address available with the DDA a demand/ allotment letter was sent at the old address in the year 1994. The petitioner obviously did not receive the same.

(3.) COUNTER affidavit has been filed by the DDA. Counsel for DDA relies upon the preliminary submission of the counter affidavit. Paragraphs 1 - 6 of the preliminary submission are reproduced below: