SARLA DHAWAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule D.B.

(2.) In this writ petition the challenge is to the order of the respondent contained in the letter.dated 23rd March,1988 cancelling the allotment of Flat No.l00-B, First Floor, in Phase II, M&N, Sarita.Vihar, New Delhi.

(3.) Briefly stated the facts are that the petitioner had registered herself for allotment of a Janta category flat with the respondent, the Registration Number being 35510, An allotment letter dated 20th October, 1986 was issued to her intimating her about the allotment of the aforesaid flat on the basis of the draw held on 9th October, 1986. The petitioner was asked to deposit Rs. 8741.42 within one month of the issue of the letter. The petitioner alleges that on 18th November, 1986 the said sum was deposited vide the Challan No. 178873 in the State Bank of India, Parliament Street, Nev/Delhi. According to the petitioner she completed all the formalities, and she presented the documents at Windo No. 9inD.D.A.Vikas Sadan New Delhi in December, 1986. She was then advised to enclose the fixed deposit receipt for Rs. 250.00 along with other documents. It is represented that a relative of the petitioner presented the said documents along with the fixed deposit receipt in January , 1987 at the same place. He was then reported to have been informed that certificate of income should be filed. The petitioner's representative informed the person concerned that this certificate had already been filed. It is further stated that the documents were then resubmitted in April, 1987, but they were returned on flimsy grounds. Subsequently, the petitioner posted the documents under registered cover. The petititioner also paid regularly Rs. 350.25 in the State Bank of India being monthly instalments towards the cost of the flat in question. It is stated that these deposits have been made from December, 1986 to February, 1989 photo copies of the challang of deposits so made have been filed in Court.