MS. BHAWARI DEVI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner got herself registered with DDA for allotment of a residential plot under its Rohini Residential Scheme, 1981. On the turn of the petitioner maturing, a plot of land bearing number 256 in Pocket -4, Sector -3, Rohini measuring 25.9 sq. mtrs was allotted to the petitioner in a draw of lot held on 5.10.1989. The demand -cum -allotment letter dated 5.2.1990 was then issued to the petitioner, requiring her to deposit an amount of Rs. 5274.75. It was stated in the said allotment letter that in case the payment was not made within six months from the due date, the allotment shall automatically stand cancelled and no request for restoration of the allotment shall be entertained on any ground whatsoever. Admittedly, the aforesaid letter of allotment was received by the petitioner but she did not make payment of Rs. 5274.75 within the time stipulated in the said letter. Vide show cause notice dated 15.6.1993, DDA informed the petitioner that she had failed to deposit the aforesaid amount of Rs. 5274.75 and the requisite documents, in terms of allotment letter dated 5.2.1993. She was required to show cause within 15 days as to why the allotment be not cancelled. On receipt of the aforesaid show cause notice, the petitioner deposited the amount of Rs. 5874.75 with DDA on 29.6.1993 and she claims to have intimated to DDA in this regard vide her letter dated 7.7.1993.

(2.) VIDE her letter dated 21.4.1994, the petitioner, of her own submitted documents such as Affidavit, Undertaking, specimen signatures and photograph, third copy of challan and original FDR/Registration Card to DDA and sought possession letter in respect of the plot which was allotted to her way back, vide Allotment Letter dated 5.2.1990. Vide communication dated 2.11.2005, DDA, with reference to the public hearing attended by the petitioner and seeking possession of the above -referred plot informed her as under: -

(3.) AN affidavit to the effect that he is the original registrant.