AJIT KUMAR Vs. DDA

JUDGEMENT

(1.) CM. No.97/2015 (for exemption)

(2.) The petitioners are refugees from Punjab, who had to leave their native places due to the terrorism activities prevalent in the State of Punjab in the preceding decades and are now residing in Delhi. They have deposited the documents and declared as genuine migrant by the concerned authority after due verification.

(3.) Pursuant to the scheme of rehabilitation of the Govt. of NCT of Delhi, DDA had launched an allotment scheme for the Punjab migrants and accordingly, the petitioners applied therein. The draw was held on 20.08.2008 in which the petitioners were declared as successful allottees. Thereafter, respondent no. 1 issued demand letters to each of the petitioners. Pursuant thereto, the petitioners deposited the amount and thereafter petitioner no. 1 Sh. Ajit Kumar was allotted Flat bearing no. 29, Ground Floor, Pocket-3, Block-C, Type-A, Bindapur, New Delhi, petitioner no. 2 Sukh Varsha was allotted Flat bearing no. 43, Ground Floor, Pocket-15, Sector-22, Rohini, New Delhi, petitioner no. 3 Sukhdev Raj was allotted Flat bearing no. 60, Ground Floor, Pocket 4, Sector 21, Rohini, New Delhi and petitioner no. 4 Budh Ram was allotted flat bearing no. 115, Ground Floor, Pocket-3, Block-D, Type-A, Bindapur, New Delhi.