NANAK CHAND Vs. DDA

JUDGEMENT

(1.) By virtue of this writ petition under Article 226 of the Constitution of India, the Petitioner seeks allotment of a similar MIG Flat as Flat No.188, (FF), Pocket-B, Sector 13, Dwarka allotted to him was cancelled without any just and reasonable ground.

(2.) At the time of hearing of the writ petition, Mr. R.K.Saini, learned counsel for the Petitioner conceded that if the Petitioner is found to be entitled to a similar flat now, he (the Petitioner) has no objection in accepting the allotment at current cost.

(3.) The Petitioner got himself registered for allotment of an MIG flat under the Ambedkar Awas Yojna. He was allotted the Registration No.6362. At the time of registration, he gave his current address and permanent address in the application form as under:-