JAGDISH CHOPRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner applied for an LIG flat under the New Pattern Registration Scheme 1979 (NPRS) with the Delhi Development Authority (DDA) and gave his address as F-72, Outram Lane, Kingsway Camp, Delhi.

(2.) According to the Petitioner after shifting his address to House No. 297, Block 18, Dakshinpuri, Madangir, Delhi he informed the DDA on 14.9.1995 of the change of address. The DDA, however, disputes this.

(3.) A further intimation was given on 11.3.1999 which was received by the DDA on 15.3.1999. The latter communication is not disputed by the DDA.