RAM DAHIN RAM Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) CM No. 6032/2011 For the reasons stated in the application, the delay in filing the appeal is condoned. The application stands disposed of. LPA NO. 277/2011 The appellant, Ram Dahin Ram, has impugned the order dated 21 st January, 2011 passed by the learned single Judge dismissing his Writ Petition (Civil) No. 14195/2009.

(2.) The appellant was got registered under the Ambedkar Awas Yojna, 1989 for allotment of a MIG flat. In the application form the address mentioned was indicated as 28-H, Sector-IV, Pushp Vihar, New Delhi-17. In 2001, the allotment matured and the appellant was allotted flat No. 774, Sector-17, Pocket A at Dwarka. Allotment letter was sent to the appellant but the same was received back "undelivered". The appellant claims that in 2006, he made enquiries and came to know about the said allotment in 2001 and also the factum that as he had not complied with the terms of the allotment, his registration under Ambedkar Awas Yojna, 1989 was cancelled.

(3.) In 2009, the appellant filed the aforesaid writ petition which has been dismissed by the learned single Judge. Relying upon several orders passed in other cases, it is submitted that the petitioner s case is covered by the "wrong address policy" and he is entitled to allotment. He submits that on the application form he had written his permanent address as "11, Janpath, New Delhi" but the allotment letter was never sent to the said address.