CHHATAR SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) We have heard the learned counsel for the parties on all material points. Rule D.B.

(2.) Since the matter is short and the pleadings are complete, we proceed to judgment.

(3.) The grievance of the petitioner is that his land in the North Zone of Delhi was acquired and pursuant to a scheme he was to be allotted a shop site in the north zone but instead in the year 1983 he was allotted shop No. 30, Pocket C-5. Yamunapuri, Delhi in East Zone. However, till 1986 no demand letter was issued uor was any demand made nor the possession of the aforesa.id shop was delivered to him. In the meanwhile, the petitioner who was aggrieved of having been allotted a shop site in East Zone instead of North Zone, requested for a change, which was allowed by the respondent and shop No. 11. Vaishali, Pitampura, North Zone near to his house was allotted to him. Pursuant to this allotment the petitioner deposited the entire amount demanded in respect of this shop and on 27th February, 1987 the possession of the shop was delivered to him, pursuant to which he sought electric connection from the Delhi Electic Supply Undertaking and was also assessed to municipal taxes.