MAHENDER PAL SIKRI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Since the pleadings in this matter are complete, with the consent of counsel for the parties the matter is set down for final hearing and disposal. It may be noticed that during the pendency of the matter the petitioner died and his legal heirs have been brought on record for the sake of convenience, the word petitioner will include the legal heirs of the petitioner (since deceased).

(2.) The petitioner registered himself with the DDA under the New Pattern Registration Scheme 1979 (NPRS, 1979) for allotment of a MIG flat vide registration No.43751 and deposited a sum of Rs.4,500/- towards registration charges. As per the writ petition, in the registration form, the petitioner had mentioned two addresses for future correspondence (i) his residential address i.e. A-72, Kirti Nagar, Delhi-110 015 and (ii) occupational address i.e. Krishna Label Company BB-188, Gali No.9, New Rohtak Road, (Industrial Area, Anand Parbat), New Delhi-110 005. The petitioner also annexed his salary certificate dated 28.09.1979 on the employer's letter-head i.e. of Krishna Label Company.

(3.) It is further stated in the petition that there were large number of registrants in comparison to the number of flats for allotment under the NPRS 1979 and the allotment of flats were moving at snail's pace. It is also the case of the petitioner that in the month of May, 2009 when petitioner attended a public hearing in the office of respondent, he was shocked to learn that he was allotted a flat in Jahangir Puri, Delhi, whereas he never received any intimation in this regard, despite his having waited for 30 years for the allotment of a flat. Thereafter, petitioner approached the officials of the respondent to obtain the details with regard to his allotment and learnt that his priority matured in the year 1999 and flat bearing No.320, third Floor, Jahangir Puri, Delhi had been allotted to him. Petitioner thereafter issued a communication to the respondent on 02.06.2009 requesting the respondents to issue a fresh demand-cum-allotment letter, as he had not received the first demandcum-allotment letter. The petitioner also intimated his fresh permanent address to the respondents.