MAHESH CHAND GUPTA Vs. DDA

JUDGEMENT

(1.) THE petitioner was a registrant for an MIG flat in the New Pattern Registration Scheme (NPRS) of the respondent DDA of the year 1979. He claims, to have given is residential as well as occupational address in the registration form; to have changed his residence in the year 1989 and given intimation to the respondent DDA of the same; to have from a public advertisement published by the respondent DDA in the year 2004 learnt that all the flats under the said scheme in the MIG category had been allotted; to have then in the year 2004 itself contacted the respondent DDA and having been told that in the year 1993 an allotment was made to him and a Demand-cum-Allotment letter issued but which was received back undelivered. It was/is the case of the petitioner that the said Demand-cum- Allotment letter was sent at his old residential address only despite intimation of change and that said letter was not sent at the occupational address though furnished. THE petitioner claims to have met the officers of the respondent DDA on 29th March, 2004 in this regard and having complained of non-receipt of Demand-cum-Allotment letter.

(2.) THE petitioner thereafter, at least on paper did not take any further action till 13th October, 2008 when an other representation is stated to have been sent. After waiting for another two years, on 22 nd September, 2010 another representation is stated to have been sent and in response whereto it is claimed that the respondent DDA verified the documents of the petitioner.

(3.) RELIANCE is placed by the counsel for the petitioner on the Policy contained in the office order dated 25th February, 2005 of the respondent DDA and on, order dated 24th February, 2010 in W.P.(C) 10308/2009 titled Vijander Kumar Verma v. DDA, order dated 6th February, 2007 in W.P.(C) 15002/2006 titled Hirdayapal Singh v. DDA, order dated 2nd September, 2008 in W.P.(C) 1373/2006 titled V.N. Bharat v. DDA, order dated 7th November, 2007 in W.P.(C) 119/2007 titled Abhay Prakash Sinha v. DDA, order dated 28th January, 2008 in W.P.(C) 266/2007 titled Usha Saikia v. DDA, order dated 24th February, 2011 in SLP (Civil)CC No.13626/2008 titled DDA v. Abhay Prakash Sinha and order dated 24th February, 2011 in W.P.(C) 2624/2010 titled Bhupinder Singh Vohra v. DDA.