LALITA MALHOTRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of the present petition the petitioner seeks quashing oF the Show Cause Notice dated 19th May, 1995 Issued by the respondents/DDA whereby they threatened to cancel the allotment of Flat No.9534, Category-III, Duplex Flat (GF&FF) Block C, Pocket No.9, Vasant Kunj, New Delhi.

(2.) Briefly stated the facts are that the petitioner pursuant to a Scheme known as Fourth Self Financing Housing Registration Scheme (Circulated by the respondents between 7th January to 29th February, 1981) applied for allotment of one of the flats which

(3.) were to be constructed by the respondent, vide her application No.13768 dated 18th February, 1981 along with the Bank Draft of Rs.15,000/- as registration deposit in accordance with the term of the scheme which was formulated to obtain financial assistance and participation (during period of construction) by the persons intending to own a flat. The petitioner gave fu11 details in respect of her share in the HUF being a member of the HUF in response to clause 8(a) of the scheme.