SUBODH KUMAR Vs. DDA

JUDGEMENT

(1.) The petitioner is a registrant under the New Pattern Registration Scheme of the year 1979 of the respondent DDA for an MIG flat. He was on 29 th March, 1986 allotted a flat at Nand Nagri, Delhi but did not opt for the same and applied for cancellation and paid the cancellation charges. It is not in dispute that as per the then Policy of the respondent DDA, the name of the petitioner was to be again put at the tail end for consideration afresh for allotment.

(2.) It is the case of the petitioner that he was however not made to participate in any draw held thereafter and no allotment made to him and in response to an RTI query in the year 2006 learnt of the closure of the said scheme. After the representations of the petitioner to the respondent DDA for allotment met with no success, the present petition has been filed for mandamus for allotment of the flat at the rates prevalent at the time of registration.

(3.) Notice of the petition was issued. The respondent DDA though has admitted the registration, allotment and cancellation, has pleaded that the scheme under which the petitioner was registered was closed in the year 2006, after advertising widely in the newspapers about the said closure and after asking the registrants, if remained to be allotted any flat to approach the respondent DDA and the petitioner having not so approached the respondent DDA within the time stipulated in the advertisements is now not entitled to any relief.