DEEP CHAND Vs. DDA

JUDGEMENT

(1.) THE petitioner was a registrant for an LIG Flat under the New Pattern Housing Scheme 1979 of the respondent DDA. He was in the year 1991 allotted a flat at Dilshad Garden. It is the case of the petitioner that the Demand-cum-Allotment Letter of the said flat was sent by the respondent DDA at the wrong address and was never received by the petitioner.

(2.) UPON representation by the petitioner in this regard in December, 1991, his case was examined and in the draw of lots held in December, 1992, he was allotted a flat at Rohini.

(3.) COUNSEL for the petitioner has also relied on the Minutes of the Meeting held on 28th July, 2009 of the Committee of the DDA and contended that while other persons whose cases were considered in the same meeting have been made an allotment, the petitioner has been discriminated against.