HARBHAJAN SINGH KALRA Vs. D.D.A

JUDGEMENT

(1.) THE present writ petition is filed by the petitioner praying inter alia for a writ of mandamus to be issued to the respondent DDA directing it to allot a LIG flat to the petitioner under the New Pattern Registration Scheme, 1979 (in short ?the NPRS 1979?).

(2.) THE grievance of the petitioner is that though the priority number of the petitioner was covered in September, 2007, the respondent failed to consider the case of the petitioner for allotment of a flat, thus compelling to him to file the present writ petition.

(3.) ACCORDINGLY , in view of the aforesaid statement made by the counsel for the respondent, the present writ petition is disposed of with directions to the - respondent to issue a demand-cum-allotment letter to the petitioner for a LIG flat under the NPRS-1979 within a period of four weeks from today, at the cost when the priority of the petitioner was missed, in terms of the circular dated 28.5.2003 issued by the respondent in that regard.