SATISH KUMAR NAYAR Vs. DDA

JUDGEMENT

(1.) The petitioner registered under the NPRS, 1979 scheme for an MIG flat giving her address as A-2/4 Model Town, Delhi. The petitioner addressed a letter dated 21st July 1986 requesting for a change of address to B-163, Gujranwala Town, Delhi. The said letter was sent by Regd. AD post and the Regd. AD receipt as well as acknowledgment card have been filed on record and originals have been produced before the court. A further change of address was requested in the letter dated 23rd April 1990 from the said address to B- 125, Derawala Nagar, Delhi. This letter is stated to have been given in a public hearing but there is no acknowledgment of the said letter on the office copy.

(2.) The petitioner claims that he came to know only in the year 2001 that a flat had been allotted in 1994 to the petitioner bearing flat No. 184, III Floor, Pocket 2, Sector 23, Rohini but the allotment letter was sent at the model Town addressed and the said allotment letter was returned. This allotment was cancelled due to non-payment of the amount as per the allotment letter.

(3.) The petitioner has filed the present writ petition seeking allotment of an alternative flat on the same price and as per the same terms as granted to the petitioner in 1994. Learned counsel further submits that since a direction was passed on 12th February 2002 for keeping one of the flats out of the flats bearing No.351 and 378 Pocket C, Sector 18 Rohini reserved for the petitioner, one of the said flats may be allotted to the petitioner.