BELAM SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Tins appeal is directed against a judgment and order dated 22nd November, 2002 passed by a learned Single Judge in WP (C) No. 6874 of 2001. By the impugned order, the writ petition filed by the appellant was dismissed.

(2.) The appellant was registered under the New Pattern Registration Scheme for allotment of flats constructed by the Delhi Development Authority. The Scheme was announced in 1979 and the appellant paid the necessary registration charges in respect of the scheme.

(3.) Some time on 20th September, 1991, the appellant was allotted a flat and a demand-cum-allotment letter was issued but the appellant came to know that not only was the flat of a lower category but that it had already been allotted to some other person. Under these circumstances, the appellant was not given possession of the flat.