RAJ RANI JHAMB Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This petition can be disposed of at this stage.

(2.) Admit.

(3.) Petitioner's husband, Mr.B K Jhamb, applied for a plot in the Rohini MIG scheme on 23.3.198depositing Rs.5,000/= with the respondent-Delhi Development Authority (in short 'DDA'). Petitioner's husband was a Government servant. He died on 16.5.1986. The petitioner, wife of late Mr.B K Jhamb, addressed an application dated 18.7.1986 to the DDA requesting, interalia, that since her husband expired, her name be substituted in his place. On 22.1.1987, respondent-DDA transferred the name of the petitioner in place of her deceased husband. The petitioner also informed the DDA vide her letter dated 25.2.1988, which is 'Annexure P-8' to the petition with the request that she has shifted her residence from Netaji Nagar, New Delhi to Kalkaji Extension, New Delhi requesting respondent to note the change of address and further correspondence may be sent at that address. In the year 1987, DDA issued a public notice on 30.11.1987 to the following effect