RAVINDRA KRISHNA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a writ petition filed by the petitioner seeking direction to the respondent to allot an LIG flat at the cost when the draw was held.

(2.) Briefly stated the facts of the case are that the petitioner applied for an LIG flat under the New Pattern Registration Scheme, 1979 on 25.9.1979 by depositing a sum of Rs.1,500/-. On 31.5.1980, certificate of registration bearing No.27309 was issued to the petitioner from the Housing Branch of the DDA. On 6.9.1989, the petitioner is alleged to have shifted his house and sent a notice on the same day to the respondent/DDA to take note of his changed address. The petitioner sent another letter on 3.10.1989 about the confirmation of the earlier letter.

(3.) On 5.8.2010, the petitioner wrote a letter to the Assistant Director (Housing) that he did not receive any demand-cum-allotment letter in respect of his registration application No.27309. On 25.10.2010, the petitioner is alleged to have been asked to attend the office of the respondent along with original documents, which he did. On 6.4.2011, the respondent vide their letter of the same date, intimated the petitioner that a flat was allotted to him at Narela, which was cancelled due to nonpayment since the demand letter was received back undelivered. It is further alleged that the officials of the respondent told the petitioner that his application for change of address is being traced and the final outcome will be intimated to him. It is alleged that he never received any demand-cum-allotment letter. The petitioner kept on waiting for hearing from the DDA; however, as nothing was heard, he was constrained to file the present writ petition in the month of August, 2013 claiming the aforesaid relief of allotment of a flat.