RAM NATH DHIR Vs. DDA

JUDGEMENT

(1.) Rule. With the consent of counsel for the parties, present petitions are set down for final hearing and disposal.

(2.) The petitioner in the W.P.(C) 56/2011, had applied in the year 1989, to DDA for allotment of a MIG flat under AAY registration in the SC/ST category vide application no.3683. The petitioner while filling the registration form had supplied to the respondent, as per the requirements, two addresses one for correspondence and the permanent address. The same is substantiated from a perusal of the photocopy of the registration form obtained on a RTI application by the petitioner. Petitioner on account of his transferable job thereafter shifted from his address supplied for correspondence.

(3.) The petitioner was allotted flat No.161, Ground Floor, Sector-17, Pocket-E, Dwarka, Delhi, vide draw held on 13.02.2002. The last date for making payment was 16.06.2002. The demand-cum-allotment letter informing the petitioner about the same was sent by the respondent DDA at the address for correspondence. As the petitioner had already shifted out of the said address as provided by him, the demand-cum-allotment letter was received back by the respondent, DDA with remarks address incomplete". Admittedly, the respondent did not send the demand-cum-allotment letter at the permanent address provided by the petitioner in the application form.