DEV RAJ Vs. D.D.A

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India challenging the action of respondent-DDA in first cancelling the allotment of a flat to the petitioner without serving the Demand-cum-Allotment Letter at the permanent address which was also given at the time of registration and then declining to restore it. Additional payer for alternative allotment at the old rate along with interest has also been made.

(2.) THE facts of the present case are that in 1989 the petitioner got himself registered with DDA under its Special Housing Registration Scheme for SC/ST, known as Ambedkar Awas Yojna vide registration No. 68 for allotment of an MIG Flat on making payment of the registration deposit.

(3.) AFTER filing of the registration form, petitioner shifted from A-4/548, Paschim Vihar, New Delhi but admittedly forgot to inform the DDA about the change of address. In a draw held on 30th July, 2003, DDA included the name of the