JAGDISH PRASAD Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is a writ petition filed by the petitioner seeking a direction that the respondent should allot flat No. 672, Pocket -D, II Floor, Lok Nayak Puram, Delhi or any other LIG flat of the same category under the Ambedkar Awaas Yojna (AAY) on the same terms and conditions on which the earlier flat was allotted to him.

(2.) BRIEFLY stated the facts of the case are that the petitioner had got himself registered under AAY -1989 for allotment of LIG flat vide Registration No. 19771/AAY -89. He was assigned priority No. 19771.

(3.) IT is the case of the petitioner that there was no communication from the respondent/DDA, thereafter, regarding the 'Demand cum Allotment Letter' (DAL). It is stated that the petitioner became aware of the draw and the subsequent allotment of the Flat No. 672, Pocket -D, II Floor, Lok Nayak Puram Residential Scheme in his name on 23.03.2006 from the display board of the DDA.