OM PRAKASH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These two petitions involve more or less similar questions and they are being disposed of by a common order.

(2.) Writ Petition (Civil) No. 6394 of 2010 is by Mr. Om Prakash who is registered for an LIG flat under the New Pattern Registration Scheme, 1979 ('NPRS 1979') on 26th September, 1979. In a draw held on 15th February, 1991, he was allotted Flat No. 25, Pocket-6, Sector-16, Block-A in Rohini. He was issued a demand-cum- allotment letter ('DAL') with block dates 5th/8th August, 1991. However, he surrendered his allotment on 1st November, 1991 and deposited a sum of Rs. 300/- towards cancellation charges. By its letter dated 1st May, 1992 the DDA informed him that he had to deposit a sum of Rs. 4,234/- on account of cancellation charges, and that by the said amount his name would be included at the tail-end priority list of the allotment of a flat in future. However, the Petitioner failed to deposit the aforementioned cancellation charges and his name could not be included in the first draw held on 27th September, 2007 for tail-end priority cases in LIG category.

(3.) The facts in W. P. (Civil) No. 6395 of 2010 are more or less similar. A flat was allotted to the Petitioner, Mrs. Veena Kumari, in Rohini pursuant to a draw held on 29th January, 1993. It was surrendered by her on 24th May, 1993 by paying a sum of Rs. 300/-. On 5th November, 1993 she was asked to deposit Rs. 1,618/- as cancellation charges for inclusion in the tail-end priority list. She failed to do so.