R BALAMMA Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The petitioner, Smt R, Balamma, applied for a flat under the Self Financing Scheme to the Delhi Development Authority on 10th August, 1982 and deposited Rs. 10,000.00 vide challan No. 40090. This application, it appears, was misplaced and she made a fresh application on 23rd May, 1985. It appears that the petitioner came to know that she was being offered a flat in the area of Madipur, in North District. She represented in a public hearing to the Vice Chairman of the Delhi Development Authority on 31st January, 1986 to change the allotment, to South Delhi in lieu of the flat being allotted to her in North Delhi. The Vice Chairman agreed to the request and directed the Delhi Development Authority to allot the petitioner a flat in Kishan Garh, Vasant Kunj. New Delhi. A letter dated 6th of June, 1986 to that effect was issued to the petitioner by the Delhi Development Authority. Consequent to that letter, on 16th July, 1986 the petitioner took part in draw of lot and was allotted a flat No. 685, Sector-A, Kishan Garh Vasant Kunj, New Delhi on 8th August. 1986. In the allotment letter of the said date, she was asked to pay Rs. 1.77,646.50 within 30 days of the issuance of the letter, failing which she was informed that :-

(2.) In the meanwhile, on 18th June, 1986, the petitior received a letter of allotment in respect of aflat situate at Madipur, in North Delhi. On 23rd June, 1986, the petitioner informed the Delhi Development Authority that as she had been promised a flat in South Delhi in lieu of the flat at Madipur, the letter of 18th June, 1986 be ignored.

(3.) The above facts averred in the petition stand admitted.