RAMESH CHAND Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Present writ petition has been filed seeking allotment of an LIG Flat bearing No. 52, Pappan Kalan, Sector 6, Delhi.

(2.) The admitted facts of the present case are that on 17th Sept., 1979, the petitioner made an application for allotment of LIG flat under New Pattern Registration Scheme-1979 (for short "NPRS-1979"). In the year 1985, respondent-DDA gave an option to the registrants of NPRS-1979 to either become members of co-operative group housing society or to register themselves under Self Financing Scheme (for short "SFS").

(3.) On 14th Aug., 1985, the petitioner opted for SFS and paid the registration sum of Rs. 8,500.00 against a receipt. Thereafter, the petitioner applied for allocation of a flat under SFS on three occasions, i.e., 31st July, 1990, 11th Jan., 1993 and 21st Aug., 1996, but was unsuccessful.