RAJIV GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) PRESENT writ petition has been filed under Articles 226 and 227 of the Constitution of India seeking a direction to respondent-DDA to allot Flat No. 108, Second Floor, Pocket 2, Sector 23, Rohini, Delhi to the petitioner as well as to quash and set aside letter dated 8th November, 2012 issued by respondent- DDA.

(2.) THE facts of the present case are that on 3rd October, 1979 petitioner applied for MIG flat under New Pattern Scheme, 1979.

(3.) ON 30th April, 2003, a demand-cum-allotment letter was issued to petitioner allotting a different flat bearing No. 108, Second Floor, Pocket 2, Sector 23, Rohini, Delhi (hereinafter referred to as 'Flat No.108'). In the said demand-cum-allotment letter, it was stated that petitioner had been initially allotted a wrong flat and in the event the amount asked for is not deposited by the stipulated date, the registration shall stand automatically cancelled.