JITENDRA KUMAR JHA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prays:

(2.) The facts as noted from the writ petition are that in the year 1995 the respondent DDA launched an Expandable Housing Scheme 1995 for the general public. On March 01, 1995 the petitioner applied for an allotment of a house under the said scheme by depositing a demand draft with number 569821 dated February 28, 1995 for Rs.15, 000/- drawn on State Bank of India G T Karnal Road, Delhi. It is his case, that his marriage was solemnised at his native place in Bihar. In the year 1996 the petitioner got admission in LLB course in Muzaffarpur (Bihar).

(3.) It is averred that the respondent has not taken any interest in the petitioner's request. According to him, as per his information all the applicants under the said scheme were allotted their desired house. He made a reference to a legal notice issued through his Advocate on August 14, 2013 which was returned back as undelivered. A reference is also made to legal notice dated September 24, 201 On October 01, 2013, the respondent in response to the legal notice dated September 24, 2013 of the petitioner had sought documentary proof of the application submitted by the petitioner.