KAPTAN SINGH Vs. D.D.A.

JUDGEMENT

(1.) THE present writ petition is filed by the petitioner praying inter alia for quashing of letter dated 3.12.2007 issued by the Assistant Director (Housing) LIG of the respondent/DDA. The said letter addressed to the petitioner informed him that his case for condonation of delay in making payment of amounts demanded by the respondent, vide demand- cumallotment letter dated 30.4.2003-5.5.2003 in respect of an LIG flat allotted to the petitioner at Dwarka under a Special Housing Registration Scheme floated by the respondent for SC/ST persons, was examined as per order dated 30.7.2007 passed in WP(C)No.15820/2006, but the case of the petitioner was found not covered under the policy.

(2.) THE grievance of the petitioner is that vide order dated 30.7.2007, a direction was issued to the respondent/DDA to consider the case of the petitioner in terms of the policy dated 1.6.2000 modified on 31.8.2001 and 7.6.2005 and take a decision within a period of eight weeks from the date of passing of the order. As per the aforesaid modified policy, in case there is a delay in making payment upto three years in deserving cases, the Vice Chairman of DDA can condone the delay.

(3.) COUNSEL for the respondent/DDA has produced the original records of the case, perusal of which shows that pursuant to the order dated 30.7.2007, the file was put up by the dealing assistant to the Commissioner (Housing), vide note dated 17.9.2007. The Commissioner (Housing) vide her noting dated 25.9.2007 placed the matter before the Vice Chairman, DDA, whereafter the Office of the Vice Chairman called upon the Commissioner (Housing) to call the allottee in question for a hearing.