PAL Vs. D.D.A.

JUDGEMENT

(1.) THE learned counsel for the applicant on instructions seeks leave to withdraw the applications. Dismissed as withdrawn. Sometime in the year 2000, a scheme was introduced for allotment of residential flats by DDA to the migrants from Punjab. The petitioners before this Court who claim to be such immigrants also applied for allotment of a residential flat under the said scheme and deposited the requisite registration money. On receipt of demand letter from DDA, the balance amount towards price of the flat was deposited by these petitioners with DDA.

(2.) A letter was sent by respondent No. 3-SDM (West), Punjabi Bagh, New Delhi to DDA. The said letter, to the extent it is relevant, reads as under:

(3.) IN his short affidavit, SDM (West), Punjabi Bagh has stated that pursuant to complaints received from various individuals/organization regarding procurement of allotments made to Punjab migrants on the basis of forged and fabricated documents as well as double/triple/multiple allotment to individual migrants and group of persons, the matter was discussed in a meeting convened by Chief Secretary, Delhi where it was decided that with regard to the allegations of double/triple/multiple allotment to an individual or a group of persons, DDA will obtain Adhar Cards from the allottees to ensure that no double/triple/multiple allotment was made and thereafter it will furnish a certificate of Government of NCT of Delhi in this regard. It was also decided that Economic Offences Wing shall also take cognizance of the complaints and investigate the matter. Pursuant to the decisions taken in the aforesaid meeting on 03.10.2012, letters were written to concerned officers of DDA and Crime Branch though desired progress could not be achieved as a result of which even genuine allottees are facing difficulties in obtaining possession.