BS BHALLA Vs. DDA

JUDGEMENT

(1.) RULE .

(2.) AT the request of the counsel for the parties, writ petition is set down for final hearing and disposal.

(3.) THE petitioner on gaining knowledge about the said allotment made a representation to the DDA on 16th April, 2007, as the allotment ­ cum ­ demand letter was not received by the petitioner, pointing out to the DDA that he was entitled to an LIG flat in the East Zone/East Delhi as per the approval given in his case and that too at the cost of the year 1986. No response was received by the petitioner to the said representation as well. On personal visits and queries made by the petitioner in this regard, it was informed by the DDA officials to the petitioner that the matter was being looked into by the DDA and the petitioner should wait for some time for the DDA to take appropriate action in the matter and he would be informed by the DDA in due course of time. After patiently waiting for a period of about two years, the petitioner again made a representation to the DDA on 12th May, 2009, reference was given to the earlier representation dated 16th April, 2007. Another reminder was issued on 9th July, 2009. In the absence of any response from the DDA, the petitioner made an application under the Right to Information Act on 3rd June, 2010, to get information about his case, in response thereto, i.e. on 20.07.2010, the petitioner was informed that the original record of the file was not readily available, and as and when the same become available suitable reply would be sent to the petitioner. Thereafter the petitioner again made representations to the DDA in the matter, on 26.10.2010, 02.02.2011 and 21.4.2011 pointing out that the allotment letter in respect of the flat allotted in Loknayak puram in March 2006 was not received by him and that his case was covered under the policy and he be allotted a flat in Kondli Gharoli.