DELHI DEVELOPMENT AUTHORITY Vs. PREM BHATNAGAR

JUDGEMENT

(1.) THE appellant DDA in this Intra-Court appeal impugns the judgment dated 19.05.2011 of the learned Single Judge allowing W.P.(C) No.592/2011 preferred by the respondent and directing the appellant DDA to allot an LIG flat in favour of the respondent subject to the respondent paying cost of the flat as demanded in the demand-cum-allotment letter dated 01.08.2003/ 07.08.2003 together with simple interest at the rate of 12% per annum.

(2.) NOTICE of this appeal was issued to the respondent limited to the aspect as to whether the respondent is to pay the current cost for allotment of the flat.

(3.) IT was / is the plea of the respondent that even though she had not intimated of the change of her address to DDA but in the documents filed by her in the year 1979, her official address was available and where she continued to work till the year 2004; that upon the demand-cum-allotment letter being returned undelivered from her residential address, attempt for intimation at her occupational address ought to have been made.