SATYAPAL MONGA Vs. DELHI DEVELOPMENNT AUTHORITY

JUDGEMENT

(1.) THE petitioner before this Court got himself registered with DDA for allotment of a residential flat under its New Pattern Residential Scheme, 1979 (for short NPRS-79). An MIG flat at Narela was allotted to the petitioner in the year 1993. Since the petitioner was not interested in accepting the aforesaid allotment, he got it cancelled and a letter dated 19.5.1993 was issued to him by DDA, informing him, with reference to his letter dated 23.4.1993 that the allotment made to him had been cancelled at his request.

(2.) DDA came out with a policy in the year 2003 for including the names of the persons who had got the allotment cancelled, in the end and this policy was termed as ,,Tail-end Policy. The said policy which is annexed to this petition reads as under:

(3.) THE allotment of residential flat came to be allotted to the petitioner in the draw of lots held on 29.12.2010 and an allotment-cum-demand letter dated 14.2.2011 was issued to him requiring him to deposit a sum of Rs.1694664.93 as initial deposit along with interest stipulated. In the said letter, the aforesaid amount could be deposited by 16.8.2011.