S.C KOHLI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner got registered for allotment of a flat under the New Pattern Housing Registration Scheme-1979 (NPRS-1979) of the DDA. On the turn of the petitioner maturing, the flat bearing number 383, Block M-3, Pocket-I, Sector A-9, Narela came to be allotted to the petitioner in a draw of lot held on 31.12.2003 and a demand-cum-allotment letter dated 24.3.2003/31.3.2003 was issued to him at the address A-127, Shankar Garden, Vikas Puri, New Delhi, which was the address disclosed by the petitioner in the registration application. The case of the petitioner is that the said letter was not received by him, whereas the case of the respondent-DDA is that the letter was sent through speed post, was duly received by the petitioner and the acknowledgment signed by the petitioner was also received by them from the post office.

(2.) W .P(C) No.2376/2006 was filed by the petitioner alleging therein that the said demand-cum-allotment letter had not been received by him. He sought direction to DDA to allot a house to him against his registration. The said petition came to be decided vide order dated 28.2.2006 and to the extent it is relevant, the said order reads as under:

(3.) THE petitioner made yet another representation to DDA referring to the order dated 9.9.2010 and seeking allotment under NPRS-1979. Since no allotment was made to him, a contempt petition being Cont. Cas ((THELAW)) No.273/2011 was filed by him. During pendency of the contempt petition, an order dated 6.5.2011 was passed by Director (Housing)-I of DDA referring to the order passed by this Court on 28.2.2006 in W.P ((THELAW)) No.2363/2006 and the order dated 9.9.2010 passed in W.P(C) No.6121/2010. The representation made by the petitioner was rejected with the following order: