BHAGWAN DASS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a petition seeking the following prayer:-

(2.) The brief facts, which are undisputed, giving rise to filing of the present petition are as under:-

(3.) The petitioner on 24/9/1979 deposited a sum of Rs.1500.00 as a registration fee for the allotment of LIG Flat under the Delhi Development Authority/respondent No.1 (hereinafter 'DDA') vide serial No. 75777 as per the New Pattern Registration Scheme, 1979 (hereinafter 'NPRS 1979') published by the DDA.