KAMAL MATHUR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This writ petition was heard for disposal since it addresses a limited dispute for resolution by the Court.

(2.) The writ petitioner seeks a direction to the respondent (hereafter referred to as the "DDA") to allot flat No. 83, Sector-17, Pocket-D, Phase-II, ground floor in Dwarka (hereafter referred to as "the flat"). The petitioner had registered with the DDA in its New Pattern Registration Scheme, in 1979. The DDA was intimated about change of address of the registrant on 25.6.97. This letter was acknowledged on 14.8.97.

(3.) It is claimed that in 1999-2000, the petitioner visited the DDA to enquire about the fate of her registration and the chances of allotment. Eventually, some time in 2003, she was informed that her case had been considered and the competent authority had approved to include her name on 30.8.2000 for allotment of a flat on current costs basis. Her name was included on 30.8.2000. Apparently, a demand-cum-allotment letter was issued on 20.3.2001 for the block dates, 20.3.2001 to 27.3.2001, which was sent to the wrong/old address. As a result it was returned r undelivered. The petitioner claims that in spite of this position, the DDA is not issuing a fresh demand-cum-allotment letter.