MEENAKSHI KALRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has been knocking the doors of the DDA for the allotment of a flat in her name for several years. She approached the Court earlier too. She has had to again come to the Court on account of the refusal by the DDA to restore to her name the allotment of flat No. 189, Block-C, Sector 18, Rohini, Delhi or any other flat of the same size in same locality which was allotted to her deceased mother.

(2.) THE petitioner's mother Smt. Raj Kalra applied to the DDA for a MIG flat under the "IVth Registration Scheme of New Pattern, 1979 (HUDCO)", on 4.9.1979. She deposited a sum of Rs. 4500/-. The petitioner's mother died on 5.10.1990 leaving the petitioner here as a legal heir. For transferring the registration in her name, the DDA required the petitioner to obtain a succession certificate. Pursuant to the application made by her in 1994, the petitioner was granted a succession certificate on 13.10.2002, by the learned Administrative Civil Judge, Delhi.

(3.) THE petitioner filed a Writ Petition (C) No.138 of 2003 which was disposed of on 3.3.2003 after the Court was informed that the petitioner had been sent a letter dated 25.2.2003 asking the petitioner to complete all formalities for getting the allotment of the flat. By a letter dated 3.3.2004, the DDA informed the petitioner that the registration standing in the name of late Smt. Raj Kalra has "since been transferred in your name through the guardianship of your father Shri S.N. Kalra."