BHARAT BHUSHAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) A person by the name of Om Prakash registered himself under the NPRS, 1979 scheme but subsequently requested for transfer to the Rohini Scheme in 1980. Though the said transfer was effected, his name still continued to be under the category of NPRS Scheme apparently by mistake. A draw of lots was held on 13.3.1981 in respect of the NPRS scheme and MIG flat bearing No. 45 -a Pocket GG -1, Vikas Puri, New Delhi was allotted to Shri Om Prakash on a hire -purchase basis. After payment of the initial amount, the possession was taken over.

(2.) THE deceased petitioner Shri Bharat Bhushan in October 1982 purchased the said flat at a premium of Rs. 91,000/ - on a power of attorney basis with the normal agreement to sell, GPA, SPA and will executed in his favour.

(3.) THE petitioner accordingly made a representation on 13.12.1985 and inter alia prayed that the transfer should be regularised in his favour or in favour of his son in view of the fact that he had been in possession since 1982 and was paying the installment amounts and was willing to pay the balance amount. Thereafter, certain proceedings were held before the respondent authority. In the letter dated 5.12.1988 of the petitioner, it is noted that the Commissioner (Housing) had directed the Department to work out the amount payable by Shri Bharat Bhushan including any unearned increase. A request for expedition was made.