ANIL MOOLCHANDANI Vs. DDA

JUDGEMENT

(1.) BY way of present petition, filed under Articles 226/227 of the Constitution of India, petitioner seeks quashing of the cancellation of allotment order passed by the respondents with respect to allotment of flat no.148, Sector-21, Pocket-7, Rohini, Delhi, and also seeks a direction to the respondents to allot a similar flat to the petitioner.

(2.) BRIEF facts of the case, as set out in the present petition, are that late Smt. Bhagwati Moolchandani, mother of the petitioner registered herself vide application No.155478 dated 27.9.1976 for allotment of an MIG Flat on 31.05.1980 in the Fourth Registration Scheme, New Pattern.

(3.) PER contra, learned counsel for the respondent - DDA submits that the DDA cannot be held responsible for the lapse on the part of the applicant or her legal heir inasmuch that the petitioner failed to approach the DDA after the demise of his mother in November, 2002.