DELHI DEVELOPMENT AUTHORTIY Vs. RAM PRAKASH GUPTA

JUDGEMENT

(1.) On 16th March, 1981, the respondent-plaintiff applied for allotment of plot under the Rohini Residential Scheme. At the time of applying, he had declared his name as "Ram Ashrey Dayal". Thereafter, he changed his name to "Ram Prakash Gupta" purportedly without informing the petitioner (the DDA).

(2.) On 5th January, 2004, a draw of lots took place, in which the respondent-plaintiff was allotted MIG Plot No. 545, in Pocket 4, Block No.C, Sector 28, Rohini Phase IV. A demand letter was issued, to the respondent-plaintiff, dated 19-27th January, 2004, requiring him to deposit Rs. 3,71,520/-.

(3.) On 15th March, 2010, the DDA wrote to the respondent- plaintiff, informing him that his allotment had been cancelled, as he had applied under a fictitious name and he was in possession of an alternate plot.