M.P. NAURIYAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Vide the present petition, petitioner has inter alia prayed as under:-

(2.) Brief facts of the case are that on 04.06.1980, the petitioner was registered with the respondent/Delhi Development Authority ("DDA") under the New Pattern Registration Scheme, 1979 ("NPRS 1979") for allotment of a LIG Flat. Accordingly, DDA allotted a LIG Flat to the petitioner in Kondli Gharoli vide allotment-cum-demand letter of block dates 03.03.1993 -10.03.1993. However, the petitioner did not accept the aforesaid Flat and vide letter dated 08.04.1993 he sought cancellation of the same. As per the policy prevailing at that time, in such an eventuality, the registrant was to be given one more chance for allotment by putting his name at the tail-end of the priority list. Only condition was that he was liable to pay the cancellation charges. On 20.05.1993, DDA informed the petitioner that allotment of the Flat in Kondli Gharoli had been cancelled and he would be informed about the cancellation charges in due course. However, DDA failed to inform the petitioner about the cancellation charges. The petitioner of his own deposited an amount of Rs.300/- on 26.05.1993 as cancellation charges. Same was accepted by DDA and no further amount was demanded from the petitioner.

(3.) Thereafter on 10.09.2002, petitioner changed his residence to RZ-I/134, Mahavir Enclave, Palam, New Delhi, and accordingly, requested DDA to make necessary changes in its records. Pursuant thereto, vide letter dated 21.11.2002, DDA informed the petitioner about the change of address.