GAURAV GANDHI Vs. DDA

JUDGEMENT

(1.) Pleadings are complete in this matter.

(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 petition, are that the father of the petitioner had registered himself under New Pattern Registration Scheme, 1979, for allotment of an LIG flat. At the time of registration, two addresses were provided by petitioner to the DDA - residential address being Flat No.884/1212, Paschimpuri Janta Flats, Pocket-2, New Delhi, and the occupational address being C/o Shri Sant Lal Gupta, B-137, Shakurpur, J.J. Colony, Delhi. In the year 1991, the father of the petitioner had shifted his residence from 884/1212, Paschimpuri Janta Flats, Pocket-2, New Delhi, but did not inform the DDA about the same. The priority of the allottee matured in the year 2000. An allotment-cum-demand letter was sent at the residential address, however, the same was returned undelivered to the DDA. Admittedly, the DDA did not send the demand-cum-allotment letter at the occupational address, which was available in the records of the DDA. Thereafter the allotment made in favour of the allottee was cancelled.