RAMESH CHANDER GUPTA Vs. D D A

JUDGEMENT

(1.) The petitioner got himself registered for allotment of an MIG flat from DDA, under its NPRS, 1979. At the time of registration, the petitioner disclosed his address as 85, Prem Nagar. On the allotment of the petitioner maturing, flat in Dwarka bearing No.264, Sector 17, Pocket B was allotted to him and a demand cum allotment letter was accordingly issued to him bearing the block dates i.e. 22.06.1999 to 26.06.1999, at the address given in the registration form.

(2.) The said letter was returned by the post office for the endorsement "85 number not available in Prem Nagar". No attempt was made by the respondent/DDA to send the demand cum allotment letter at the occupational address which the petitioner had disclosed in the application form.

(3.) The allotment came to be cancelled on 18.10.2000 on account of nonpayment of the price of the flat. The petitioner made a representation to DDA for the first time vide letter dated 15.10.2001, intimated the change of address from 85, Prem Nagar to I-162, Ashok Vihar and also seeking information with respect to the status of the allotment. The said letter is stated to have been sent by registered post and a copy of the postal receipt has been placed on record. However, no allotment has thereafter been made to the petitioner despite various representations from him. Being aggrieved from non-allotment of the flat to him, the petitioner is before this Court by way of this writ petition.