DELHI DEVELOPMENT AUTHORITY Vs. HARISH CHANDER

JUDGEMENT

(1.) Harish Chander : the respondent, submitted application No.9534 on December 29, 1989, to the Delhi Development Authority when applications were invited for allotment of a flat in the Janta Category under the Special Housing Registration Scheme for SC/ST Persons-1989.

(2.) Case pleaded by the Delhi Development Authority is that large number of applications being received, a priority number was assigned to the applications based on the date when the application was received. Flat No.116-D, Sector-D, Kondli, Gharoli came to be allotted to Harish Chander at a draw of lots held in the year 1992 resulting in allotment of the flat being made on December 23, 1992 in respect whereof demandcum-allotment letter was issued on January 11, 1993. As per Delhi Development Authority the matter being old the relevant record was not available and whatever information Delhi Development Authority could gather was with reference to the residual record concerning the scheme.

(3.) Listed before the learned Single Judge since Delhi Development Authority could not produce the record showing that the demand-cumallotment letter was ever sent to Harish Chander, relief has been granted to Harish Chander by directing allotment of a flat in the Janta Category at the same rate which prevailed when the scheme was in force.