SHOKEEN ALI Vs. D D A

JUDGEMENT

(1.) Rule. Counsel for the respondent waives notice of Rule. With consent of parties, the matter is heard finally.

(2.) In 1981, the respondent (hereafter called "DDA") announced a scheme for allotment of plots, known as the Rohini Residential Scheme (hereafter called "the scheme"). The fiats offered were in three categories, namely, Middle Income Groups (MIG), Lower Income Groups (LIG) and Janta/EWS. Shri Rustam, father of the petitioner, registered himself under the scheme, for allotment of a plot in the Janta/EWS category. He was subsequently issued an allotment-cum-demand letter in respect of plot No. 201, Pocket-3, Block-F, Sector-16, Rohini, measuring 25.9 sq. mtrs. After adjustment of the amounts already deposited w ith the DDA, a demand was made for the balance, namely, Rs. 1749/- payable by or before 31.9.1985. Rustam, however, was unable to pay within time and he deposited the amount on 14.2.1986 with interest. The total amount deposited was Rs. 1874.49/-.

(3.) The original allottee, Rustam, passed away on 22.8.1989. The petitioner, his son and legal heir applied for transfer of registration and allotment in his favour. This request was permitted. On 19.7.1990, the petitioner, who had intimated earlier about his father's death, also informed DDA about the change of his address to a new place, namely, Mohalla Pipalwala, Village Badli, Dethi 42. Another letter was issued in regard to the change of address on 26.11.1990. Both these appear to have been acknowledged by the office of DDA. The petitioner, once again, reminded the DDA about his request for transfer of name/change in his favour on 2.5.1991.