AVTAR SINGH MANKOO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This common judgment shall decide the aforenoted writ petitions, which raise a common question of law and facts and can be conveniently disposed of together. The petitioners have preferred these petitions under Article 226 of the Constitution of India, 1950, for issuance of a writ, order or direction to the respondent/Delhi Development Authority ["DDA"] for allotment of an MIG/LIG flat in Dwarka in the same area/ sector at the old prevailing costs, as per the DDA policy.

(2.) Succinctly put, the petitioners got registered with the respondent/DDA under the NPRS [New Pattern Registration Scheme, 1979] for allotment of an MIG/LIG flat upon making the requisite registration deposit to the respondent/DDA. Evidently, in the registration form, the petitioners provided two addresses for future correspondence, their residential address as well as their occupational address.

(3.) For ease of reference, the relevant details with respect to the petitioners herein are reproduced below: <IMG>JUDGEMENT_3_LAWS(DLH)10_2024_1.jpg</IMG> <IMG>JUDGEMENT_3_LAWS(DLH)10_2024_2.jpg</IMG>