PRADEEP DEWAN ADVOCATE Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This petitioner registered himself under the 5th SFS Scheme in August, 1982 and deposited the registration amount of Rs. 10,000 / -. The petitioner thereafter kept on applying for allocation of a flat but was not successful in the draw of lots.

(2.) In December, 1993 a final opportunity was granted to the registrants of the 5th SFS Scheme to apply for a flat and the petitioner was found successful for allocation of a Category II flat in Dwarka in terms of the allocation letter dated 15.3.1994.

(3.) The petitioner was not willing to accept a flat at Dwarka and on 2.4.1994 sent a letter for refunding back the registration amount. This letter is despatched on 4.4.1994 and the UPC receipted is annexed to the petition. The amount was, however, not refunded back and the petitioner has filed the present writ petition seeking reliefs of flat in a different locality or in the alternative for refund of the registration amount with interest.