DALBIR SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IN 1979 the petitioner got himself registered for allotment of a MIG flat. He was given priority No. 5531.

(2.) IN 1987, he was allotted a MIG flat, which offer was not acceptable to him. In terms of the policy of the DDA, he deposited cancellation charges of Rs. 3752.50 with his right to be allotted another MIG flat. The deposit made was accepted by the DDA and the money was retained. The registration of the petitioner continued.

(3.) IT is admitted by the learned counsel for the DDA that the original scheme never provided for issue of public notice in the newspapers. The first two public notices dated 4th July, 2003 and 29th January, 2004 placed on record relate to cases where DDA did not have updated addresses of the registrants as the scheme had continued for unduly long period. The registrants were asked and given an opportunity to furnish new and correct addresses. Notice dated 4th July, 2003 did not stipulate that all registrants must approach DDA. It required those registrants, who had changed their addresses should furnish new addresses failing which they may lose their right to allotment. The second public notice dated 29th January, 2004 in fact mentioned the successful allottees, who have been allotted different flats or plots of land. The registrants under the 1979 scheme were requested to contact Deputy Director(MIG) along with their records for upgradation. It was not stated that their right to entitlement would be cancelled. It is only in the third notice dated 5th February, 2006 that it was for the first time stated that all registrants who do not approach DDA within 30 days and/or fail to furnish documents and details, would not be entitled to allotment and their request would be summarily rejected.