INDER MOHAN SINGH Vs. DDA

JUDGEMENT

(1.) In 1979, the Delhi Development Authority (hereinafter referred to as "the DDA") announced a scheme [which came to be known as the "Rohini Residential Scheme" and is referred to, hereinafter, for the sake of convenience, as "the Scheme"], for allotment of flats to applicants, under the Janta, Low Income Group (LIG) and Middle Income Group (MIG) categories. The petitioner applied for allotment of an MIG flat, under the said scheme, and was registered vide the Registration No. 23995. At the time of registration under the said scheme, the petitioner provided his residential address as Flat No.13, Block No. 64, CPWD, Quarters, M.B.Road, Malviya Nagar Extension-110017, where he happened to be residing at that time.

(2.) It appears that, in 1982, the petitioner shifted to Sector-12, Flat No 884, R.K.Puram, New Delhi-110022 (hereinafter referred to as "the RK Puram address"). An intimation, to this effect, is averred to have been submitted at the Receipt & Dispatch counter of the DDA, vide letter dated 17th May, 1982, which requested that the necessary changes be recorded, in respect of the registration of the petitioner under the Registration Scheme and that all his future correspondence in that regard, be sent to his new address.

(3.) The petitioner shifted residence, yet again, in 1995, to Flat No. 10-H, CPWD Flats, Vasant Vihar, New Delhi-110057 (hereinafter referred to as "the Vasant Vihar address"), and duly intimated the DDA, of the said shift of residence, vide letter dated 24th January, 1995, which was, for all intents and purposes, similar to the letter dated 17th May, 1982 (supra).