SHADI LAL SIKKA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking a writ of mandamus commanding the respondent Delhi Development Authority (DDA) to allot a flat to the petitioner within a reasonable time consistently with the terms and conditions of its Fourth Registration Scheme on New Pattern - 1979, as evidenced by Annexure P-1.

(2.) In the year 1979, the respondent DDA floated a scheme known as Registration Scheme on New Pattern - 1979 (hereinafter - 'the scheme', for short) formulated with the object of reducing the sale price of M.I.G., L.I.G. and Janta flats so as to bring it within the reach of the common man and providing for construction of flats so as to make them available for such persons. The scheme opened on 1.9.1979 and closed on 30.9.1979. On 19.9.1979, the petitioner was registered under the scheme having deposited an amount of Rs.1,500.00 and was issued certificate assigning the registration No. 11098.

(3.) The grievance of the petitioner is that he has been waiting ever since 1979 but has not been allotted a flat until the year 1993 when the petition was filed. To the surprise and disappointment of the petitioner, he has been informed that his priority/ seniority number was 47,186 and, therefore, he shall have to wait for allotment until the number of flats available for allotment touch the number of priority assigned to the petitioner.