HARISH CHANDER Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) W.P.(C) No. 636/2013

(2.) Case of the petitioner is that on 29.12.1989, he had booked a Janta Flat vide application No.9534 under Special Housing Scheme and in this regard deposited an amount of Rs.4,200/- by way of demand draft No.258083 dated 29.12.1989, drawn on Syndicate Bank, GTB Nagar, Delhi.

(3.) Thereafter, the petitioner had changed his residence from A-330, Jahangirpuri, DDA Janta Flats, Delhi, to A-405, Shastri Nagar, Post Office Ashok Vihar, Delhi-110052. In this regard, the petitioner had informed the respondent/DDA through communications dated 15.12.1997 and 14.09.1999 by ordinary post and again on 17.04.2009 by registered post.