LAWS(DLH)-2005-2-59

MADAN LAL MOKHAWAL Vs. DELHI DEVELOPMENT AUTHORITY

Decided On February 21, 2005
MADAN LAL MOKHAWAL Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) By this petition a direction is sought for setting aside/quashing a decision of the Delhi Development Authority (DDA) cancelling the allotment of a flat to the petitioner by reason of non-payment of the demand.

(2.) The petitioner had registered himself in the "New Pattern Registration Scheme, 1979" (hereinafter called "The Scheme") . Upon his transfer to Saoner, District Nagpur, the petitioner intimated DDA about the change in his address by a letter dated 9.10.1999.

(3.) Apparently, the petitioner's name figured in a draw of lots and he was declared successful, on 15.9.1998. Consequently, a demand-cum-allotment letter was sent to the old, previous address of the petitioner, despite his having intimated about the change in address. The letter was received back leading to its being dispatched again by courier service some time in February, 1999. The petitioner could not be served with the demand-cum-notice and the courier returned the communication, as undelivered. The DDA made no further attempts. After expiry of the date stipulated in the demand-cum-notice, the allotment was cancelled.