SAT PAUL KALRA Vs. D D A

JUDGEMENT

(1.) The present Appeal under Clause 10 of the Letters Patent Act is directed against the Order dated 6th May, 2005 passed in W.P.(C) No. 4984/2005 dismissing the Writ Petition filed by the appellant herein.

(2.) Learned counsel for the appellant had submitted that compassionate and lenient view may be taken and the appellant may be allotted a MIG Flat at the current costs In this regard he had relied upon the decision of the Division Bench of this Court dated 28th March, 2005 passed in LPA No. 61/2005 titled Vimal Marwah v. Delhi Development Authority and another and LPA No. 731/2003 titled Balber Prasad Jain v. Delhi Development Authority. It was also submitted that there is no document on record to establish that the appellant was informed that he was successful in the draw of lots held in 1993.

(3.) The appellant had registered himself under the SFS Scheme floated by Delhi Development Authority (hereinafter referred to as DDA, for short) in 1985 for category II flat. He had deposited Rs. 10,000/- with the DDA.