RAM KISHAN SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS writ petition tells a gory tale of a school teacher who got himself registered with the Respondent (DDA) for allotment of an MIG flat(Registration No.34513, Priority No.9463) dying without getting possession of any flat till his death on 30.11.2011. Since he was a school teacher, he knew and had himself taught his pupils to fight for their rights.

(2.) THE following prayers are made by the Petitioner in the writ petition:

(3.) ONE Sh. Kanshi Ram Sharma (uncle of the Petitioner), who was a freedom fighter and a Member of Parliament, Rajya Sabha perhaps thought that he can get a better accommodation for his nephew as he(the nephew) had a family of six children with whom he (Shri Kanshi Ram Sharma) could also live. Thus, Shri Kanshi Ram Sharma made a representation to the Hon'ble Lieutenant Governor of Delhi to convert the said allotment under the MIG Scheme to SFS Category II. After certain efforts, the conversion was allowed by the DDA. A communication dated 24.09.1993 was written to the Petitioner informing him that the demand note will be communicated to him and then he can apply for the SFS Category II of his choice as and when the flats are released under SFS. However, on non -receipt of the same, the Petitioner approached Public Grievance Cell of the Government of India. Since, SFS Category was no more live, ultimately, a note dated 29.05.2002 was prepared by the Director (Housing) II (Ms. Asma Manzar) proposing to allot an MIG flat again at old cost plus 12% interest. The note of Director (Housing) II is extracted hereunder: