RAMESH CHANDER KHANNA Vs. DDA

JUDGEMENT

(1.) IN this petition, a mandamus is sought to the respondent to issue Demand Letter in respect of flat No. 278, Sector- 23, Pocket-2, Rohini, Delhi (henceforth referred to as the subject flat) allotted to the petitioner in the draw held on 31st March, 2004.

(2.) IN the counter filed by the respondent, it is disclosed that the petitioner was a registrant under NPRS 1979, vide application No. 42870 for allotment of a MIG flat and in the year 1991, flat No. 22, Second Floor, in Sector- 15, Rohini, was allotted to the petitioner. As per the respondent, despite Show Cause Notice of 11th March, 1992 issued to the petitioner, he had failed to deposit the cost of the flat and so, the aforesaid allotment of the flat stood cancelled on 2 nd June, 1992 and the same was communicated to the petitioner.

(3.) AT the hearing of this petition, it was urged by learned counsel for the petitioner that it was intimated to the respondent by the petitioner in the year 1991-92 that due to financial reasons, petitioner is unable to accept the allotment of the flat made to him and vide communication of 2nd June, 1992 (Annexure P-2), respondent had informed the petitioner that the cancellation charges would be intimated to the petitioner in due course.