NISHA KASHYAP Vs. DESH BANDHU COLLEGE

JUDGEMENT

(1.) This appeal is directed against the order dated 4th December, 2002 passed by the learned Single Judge dismissing the writ petition filed by the appellant herein. The writ petition was filed by the appellant-petitioner praying for a direction to the respondent to give allotment of a LIG flat to the appellant at the rates prevalent in the year 1996.

(2.) The appellant was registered under NPRS 1979 for LIG flat. In 1984 the appellant was given his priority number. On 22nd February, 1994 the appellant was allotted a flat in Bindapur, Delhi but the same was not as per the norms of a LIG flat as the said flat was in the nature of an expandable Janta Flat. A number of similarly placed persons filed a writ petition before this Court being CW No. 1906/1994. As recorded in order dated 24th march, 1995, DDA made a statement that allottees not interested in incremental category flats can send intimation within four weeks and will be included in the draw of lot for LIG category.

(3.) It was alleged that the persons with lower priority number than the appellant were included in the draw of lots after 1995. It was also alleged that as per the policy of the respondent, even if the appellant was missed out, he should have been included in the next lot. The appellant has stated that since he had come to know about the aforesaid position in January, 1998, he submitted a representation on 2nd February, 1998 and thereafter another representation on 28th May, 2002. Writ petition was filed in the year 2002.