DELHI DEVELOPMENT AUTHORITY Vs. BALWINDER SINGH

JUDGEMENT

(1.) This intra Court appeal impugns the order dated 23.03.2011 of the learned Single Judge allowing W.P.(C) No.8132/2008 preferred by the respondent and directing the appellant DDA to allot an LIG flat to the respondent at the cost prevalent on 31.01.2006. Notice of the appeal was issued. Counsels have been heard.

(2.) The respondent was a registrant with the appellant DDA in the New Pattern Registration Scheme (NPRS), 1979 for an LIG flat.

(3.) The respondent, in the application form filed by him in the year 1979 had given his residential address. Upon the respondent in the year 1991 shifting his residence, intimation thereof was also given to the appellant DDA.