NARESH KUMAR MATTA Vs. DDA

JUDGEMENT

(1.) Present writ petition has been filed under Article 226 of the Constitution of India for the following reliefs:-

(2.) The admitted facts of the present case are that Mr. Mohinder Kumar was allotted a flat bearing No. 61-E, DB Block, Hari Nagar, New Delhi as an evictee of the ARP Quarters, Motia Khan. On 19th November, 1983 possession letter of the said flat was issued to Mr. Mohinder Kumar without issuing the allotment-cum-demand letter. Subsequently, after finalisation of the cost of the flat, a demand-cum-allotment letter was issued on 4th November, 1985.

(3.) It is the case of the respondent-DDA that the allottee did not pay either the initial amount or the monthly installments of the flat despite issuance of show cause notice dated 19th August, 1987.