ASHOK KUMAR Vs. DDA

JUDGEMENT

(1.) THE father of the petitioner was a registrant under the New Pattern Registration Scheme (NPRS) of the year 1979 of the respondent DDA for an MIG flat. He was in the year 1989 allotted a flat in Rohini on Hire Purchase basis and though the initial deposit was made but the said allotment was cancelled for the failure of the father of the petitioner having not submitted the documents showing proof of payment within the stipulated time. Be that as it may, the father of the petitioner deposited the cancellation charges and deposit whereof entitled him to be considered for fresh allotment.

(2.) ANOTHER flat in Mansarover Park was allotted to the father of the petitioner in the year 1991. Yet again cancellation was opted for by paying the cancellation charges. As per the Policy of the DDA, the case of the father of the petitioner thereafter was to be considered for allotment at tail end and it was so stated by the respondent DDA also in its letter dated 17th January, 1992.

(3.) NOTICE of the petition was issued. Counter affidavit has been filed by the respondent DDA. The counsels have been heard.