LAWS(DLH)-2012-11-395

DARSHAN SINGH BUGGA Vs. D D A

Decided On November 22, 2012
Darshan Singh Bugga Appellant
V/S
D D A Respondents

JUDGEMENT

(1.) Present petition has been filed by petitioner under Article 226 of the Constitution of India seeking the following prayers:

(2.) Rule. With the consent of counsel for the parties, present writ petition is set down for final hearing and disposal.

(3.) The necessary facts, to be noticed for disposal of the present writ petition, are that the petitioner registered himself with the respondent DDA under the New Pattern Registration Scheme, 1979, for allotment of a MIG flat on making payment of the registration deposit vide registration number 24962 (wrongly mentioned as 39710 in the writ petition). At the time of registration, the petitioner had informed DDA his residential address as House No.DE-136, Tagore Garden, Delhi, where he was living at that time as a tenant. The petitioner had also informed the DDA with regard to his occupational address as Punjab and Sind Bank, Naraina Branch, New Delhi, where he was gainfully employed. In the year 1981 the petitioner shifted his residence from Delhi to Patiala, Punjab, however, he did not inform the DDA with regard to change of his residential address though the petitioner continued to work with the same Bank. In the year 1998 priority number of the petitioner matured. The name of the petitioner was included in the draw held on 15.9.1998 in which he was allotted a MIG flat bearing no.206, Pocket-A, Sector-13, Dwarka, New Delhi, (wrongly mentioned as No.157, Pocket D, Sector 18, Dwarka, New Delhi, in the writ petition). A demand-cum-allotment letter was sent by DDA at the petitioner's residential address, available in the record of the DDA, however, the same was returned undelivered. The DDA did not send the demand-cum-allotment letter to the petitioner at his occupational address and, thus, on account of non-payment of the amount, the allotment made in favour of the petitioner was cancelled by the DDA.