INDU SHARMA Vs. D.D.A

JUDGEMENT

(1.) Late Shri Nityanand Sharma, father of the petitioner got registered under Rohini Residential Scheme, 1981 of Delhi Development Authority for allotment of a residential plot. On the death of Shri Nityanand Sharma on 20th May, 2002, the petitioner, who is his divorced daughter, applied for mutation of the registration in her name and the same was allowed by DDA, vide her letter 3rd September, 2003. Subsequent to mutation of the registration in favour of the petitioner, a plot bearing No.932, Pocket-C, Block-I, Sector-28, Rohini measuring 32 sq. mtrs. was allotted to the petitioner in the draw of lots held on 11th June, 2003. The Allotment Letter dated 6th October, 2003 was then issued to the petitioner asking her to deposit a sum of Rs.38439/- by 5th December, 2003, Rs.6244/- by 4th February, 2004 and Rs.18667/- by 31st December, 2004. The amount demanded by DDA was duly deposited by the petitioner in time but instead of issuing Possession Letter to the petitioner, the respondent issued a show cause notice dated 13th December, 2005 stating therein as under:-

(2.) The petitioner replied to the show cause notice received from DDA on 27th December, 2005. The following was the stand taken by the petitioner in her reply:-

(3.) No decision has so far been taken by DDA on the aforesaid show cause notice though the petitioner was asked to submit an attested copy of the Office letter dated 3rd September, 2003 whereby the registration was transferred in her name. Being aggrieved by DDA not handing over possession of the aforesaid plot to her, the petitioner is before this Court by way of this writ petition.