KRISHNA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner migrated to Delhi from Punjab during the time when Punjab was disturbed on account of terrorist activities. The Petitioner and other migrants from Punjab were housed at Peera Garhi Relief Camp. On recommendation of the National Human Rights Commission (NHRC), a scheme was introduced for allotment of residential flats by the DDA to the migrants from Punjab.

(2.) On 30.06.2003, the Petitioner got herself registered under the scheme and submitted an application bearing No.2264 along with registration money of Rs. 10,000/- by way of a demand draft.

(3.) In the draw of lots held on 20.08.2008, the Petitioner was declared successful and by a demand letter bearing No.71513, vide file No.A/307(64)2009/HSRPM/BI, the Petitioner was asked to deposit the balance amount of Rs. 1,68,945/-. This amount was deposited by the Petitioner by challan No.85182 dated 26.03.2009. The Petitioner further deposited a sum of Rs. 7,045/- towards the transfer duty and stamp duty on 27.03.2009. The Petitioner alleges that the matter of handing over of the possession of the flat allotted to the Petitioner has been kept in abeyance in pursuance of a letter dated 30.03.2009 written by the SDM, Punjabi Bagh complaining that there were some cases of multiple allotments and, therefore, proper verification of the documents was required to be done before handing over possession to the allottee by the DDA. The letter dated 30.03.2009 is extracted hereunder:-