RAKESH KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) With the consent of the parties writ petition is taken up for disposal, as only. a short point is involved.

(2.) Petitioner seeks a writ of mandamus to respondents to charge the cost of flat as prevalent in 1994 and refund the balance. Further a direction is sought not to include the premium in the cost of land.

(3.) The petitioner had applied for a DDA flat under the Ambedkar Avas Yojana by deposit-ing Rs.12,000.00. The petitioner was allotted priority No.112. It is the petitioner"s case that he was employed with the Ministry of External Affairs and was transferred to Tanzania. Petitioner vide his letter dated 7.2.1994, informed the respondents about his transfer and requested that communications be addressed to the petitioner at the Tanzania address. Petitioner claims to have addressed a communication dated 7.2.1994, notifying the respondents of his posting at Tanzania and the change of address.