NARAIN DAS ARORA Vs. DDA

JUDGEMENT

(1.) The present intra-Court appeal is directed against the order dated 9th December, 2009 passed by the learned single Judge in Writ Petition (Civil) No. 7822/2009.

(2.) The facts which are requisite to be stated for adjudication of this appeal are that the original writ Petitioner-Narain Das Arora (since deceased) pursuant to an advertisement issued by the Respondent-DDA dated 6th June, 2004 published in "Hindustan Times?, Delhi applied for allotment of a two bed room flat under the Housing Scheme-2004 vide application form No. 096652 on 30th June, 2004. On 3rd July, 2004, he deposited the application form No. 096652 along with the bank draft of Rs. 50,000/- with the UTI Bank.

(3.) As set forth, the results of the computerized draw held by the DDA was published in "Hindustan Times?, Delhi on 13th August, 2004 in which the application form number of the original writ Petitioner was reflected and the Petitioner was declared successful. When he contacted the competent authorities of the DDA, he found that against his application a wrong name had been shown. It was contended before the writ Court that despite being successful, the name against the application form was incorrectly mentioned and, therefore, he was entitled to get benefit of allotment. That apart it was also urged that the initially deposited amount had not been refunded. In this backdrop prayers were made for issue of command to allot a flat and also to grant compensation for the inaction of the Respondents.