AMEET KHANDELWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The father of the Petitioner applied for an MIG flat under the New Pattern Registration Scheme, 1979 ('NPRS') giving both his residential and occupational addresses. Admittedly, after his turn matured, in a draw held on 31st May 2002, a flat was allotted and a demand-cum-allotment letter ('DAL') was sent to the residential address. The DAL was returned to the Delhi Development Authority ('DDA') unserved. Thereafter, the DAL should have, according to the practice of the DDA, either been sent to the residential address again or to the occupational address available on the file. Admittedly, the DAL was neither sent again to the residential address nor sent to the occupational address.

(2.) The original allotee died in the meanwhile. Pursuant to an application made by him, mutation of the registration was granted in favour of the Petitioner, the son of the original applicant. However, despite the representations made thereafter a fresh DAL was not sent and hence, the present petition.

(3.) The first submission on behalf of the DDA is that the petition is barred by laches. It is stated that the Petitioner approached this Court only in 2010 whereas the allotment stood cancelled way back in 2002.