RAGHUBIR DHAWAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) PRESENT writ petition has been filed under Articles 226/227 of the Constitution praying for allotment of a flat to the petitioner under New Pattern Registration Scheme, 1979 (HUDCO).

(2.) THE relevant facts of the present case are that in September 1979 petitioner deposited with SBI an amount of Rs. 250/- as demanded by the DDA for registration under New Pattern Registration Scheme, 1979.

(3.) ON the other hand, Ms. Shobhna Takiar, learned standing counsel who appears on advance notice on behalf of respondent-DDA states that present case is barred by delay and laches inasmuch as the present petition has been filed in 2013, whereas cancellation of the petitioner's flat had taken place in 1992 and the NPRS Scheme had been closed after publication of advertisements in newspapers in 1996. She has also produced the original file which shows that allotment letter and cancellation letter had been issued to petitioner at the address mentioned in the registration form and the same had not been returned back undelivered.