KULDEEP SINGH Vs. D.D.A.

JUDGEMENT

(1.) THE petitioner Mr. Kuldeep Singh had deposited Rs. 12,000/ - with the respondent DDA and was registered for allotment of MIG flat under Ambedkar Awas Yojana, 1989. The petitioner was allotted registration No. 647A on 23.12.1989.

(2.) AFTER waiting for more than 13 years the petitioner was allotted MIG flat No. 52, Third Floor, Pocket -I, Sector -6, Dwarka in the computerized draw held on 30.07.2003. DDA issued demand -cum allotment letter with block dates 25.09.2003 to 30.09.2003 for payment of the cost of flat as per schedule mentioned therein. The total cost of the flat was Rs. 13,03,446/ -. As per the case of DDA the last date for making payment, with interest was 28.03.2004.

(3.) DDA by their letter dated 26.04.2004 wrote to the petitioner, stating that he should submit 4th copy of bank challan of Rs. 12,000/ - for deposit of registration money and also appear in the office of Assistant Director, MIG to sign the Indemnity Bond on any working Monday or Thursday between 2.30 pm to 5.00 p.m. The date on which the said letter dated 26.04.2004 was dispatched and was received by the petitioner is however, not stated by DDA.