MADHU ARORA @ HONY MONGA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties, the Writ Petition was taken up for final hearing and disposal.

(3.) The facts leading to the filing of the present Writ Petition are that the Petitioner had booked an LIG flat in the year 1979 vide registration No.61175 in the New Pattern Registration Scheme, 1979 (for short 'NPRS Scheme'). From the year 1996 onwards, the Petitioner made several representations to the Delhi Development Authority to know the status of the allotment and attended several public hearings. Eventually, the Petitioner was informed that the record/file relating to her case were missing from 1996 and could not be traced out. On 13.11.2009, the Petitioner on moving an RTI application came to know that she was allotted a flat in the year 1991, being flat No.39, Pocket 3, Ground Floor, Sector 15, Block-G, at Rohini with block dates 09.01.1991 13.01.1991, but in the said demand letter her name was mentioned as Jony Monga instead of Hony Monga and hence the demand letter was received back by the DDA undelivered. It may be mentioned at this juncture that the Petitioner subsequently changed her name from Hony Monga to Madhu Arora upon being married to one Shri Ashok Arora.