SHIV NARAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the conaant of learned counael for the parties the matter ia taken up for final diapoeal.

(3.) The petitioner regiatered under the NPR Scheme, 1979 for allotment of Janta flat and in the draw held on 15.12.1989 waa allotted flat bearing No.98, Pocket B-7, Sector-17, Rohini at a diapoaal coat of Ra.63,500/- on hire purchaae baaia. The allotment letter dated 28.3.1990 waa iaaued in favour of the petitioner requiring the petitioner to make the depoeit on or before 26.6.1990 which waa ao depoaited. The petitioner alao depoaited the neceaaary documenta required for taking poaaeaaion of the flat vide covering letter dated 12.11.1990 but the possession letter was not iaauad.