DEV RAJ Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present Letters Patent Appeal is filed against order dated 11.07.2013 dismissing the writ petition of the appellant. The writ petition was filed seeking a writ of certiorari for quashing the action of respondent/DDA in cancelling the allotment of a flat to the petitioner and in declining to restore and make alternative allotment at old rate as per policy. Other connected reliefs were also sought.

(2.) The appellant states that on 29.12.1989 registered with DDA under its Special Housing Registration Scheme for SC/ST known as Ambedkar Awas Yojna for allotment of an MIG flat. Registration fee of Rs. 12000 was deposited.

(3.) At the time of registration, in the Registration Form the appellant gave two addresses i.e. (a) current address A-4/548, Paschim Vihar, New Delhi as current address and (b) permanent address as Dalhousi Road Nehru Nagar House No,83, Pathankot 1450001.