INDERJEET SINGH TOSARIA Vs. D D A

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 an MIG flat on making payment of the registration deposit vide registration number 39710. At the time of registration, the petitioner had informed DDA his residential address as House No.C-1/32, East of Kailash, New Delhi, where he was living at that time as a tenant. The petitioner had also given his occupational address as Office of the Executive Engineer (E&M), North Nigam Bodh Pumping Station, Behind GPO, Delhi, where he was working as AE (E&M) at that time. Thereafter the petitioner shifted his residence, however, he did not inform the DDA with regard to the change of his residential address though the petitioner continued to work with the same office and at the same address.