PRITAM SINGH SACHDEVA Vs. D D A

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties, matter is being disposed of.

(3.) Petitioner has applied for allotment of flat under the 1979 Scheme on 11.3.1980 and deposited the initial charges. On 4.4.1981 the petitioner requested for change of address to Sector-6/967, R.K. Puram, New Delhi which address was duly noted. The petitioner thereafter wrote certain communications in July, 1987 and February, 1996 giving his correspondence address in Punjab but did not specifically asked for a change of address. It is, however, relevant to note that the respondent communicated to the petitioner at the changed address on 25.7.96 by sending a letter. The allotment letter was issued in favour of the petitioner on 10.7.1998 allotting flat No. 158, Sector 23, Pocket-I, Rohini on the third floor to the petitioner at a total costs of Rs.6,59,100/-. Petitioner had made initial deposit of Rs.3,24,800/- and taking into consideration certain other charges, the net demand of Rs.2,97,043/- was made from the petitioner. This allotment letter was, however, sent at 6/967, R.K.Puram, New Delhi-110022 though below this address it is mentioned "Kalkaji and/D-19". The said letter was returned with the endorsement that it was the wrong address.