SOM NATH MANOCH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties the matter is taken up for final disposal.

(3.) The petitioner registered himself under the New Pattern Scheme of 1979 of DDA for a MTG flat and deposited the registration amount. An allotment letter was issued to the petitioner on 16.2.94 allotting a MIG Flat at the cost of Rs.3,67,600/- in terms of his priority number 11342. The said flat was an incremental flat and in view thereof the petitioner was not willing to accept the same. The petitioner wrote to the respondent on 19.5.1994.