SUKHJINDER SINGH BHATIA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner seeks consideration of his property in the draw of lots and allotment of a LIG flat on the ground that his allotment letter was sent at the wrong address. It is contended that since he is an old man, his priority be considered at the earliest and a flat be allotted to him.

(2.) THE petitioner had booked a LIG flat vide registration No. 25527 under nprs 1979 scheme. The address given by the petitioner was "flat No. 235, Pocket 3, Paschim Puri. The petitioner has produced the copy of his certificate of registration and the receipt indicating the address of the petitioner as detailed hereinabove. The grievance of the petitioner is that in 1993, a draw was held for LIG flats and Flat no. 180-D, Sector-A, Type-II, Group-13, 1st Floor, Kondly Gharoli, was allotted to the petitioner. The allotment letter was, however, sent by the respondent at the address: Flat No. 23, Pocket 3, Janta Flats, Paschim Puri, Delhi-3 whereas the address of the petitioner is Flat No. 235, Pocket -3, Janta Flat, delhi-110063. The location of two addresses is quite different and a communication sent to Flat No. 23 could not be delivered to Flat No. 235.

(3.) SINCE the petitioner did not receive, the intimation of demand- cum-allotment, therefore, he could not deposit the amount demanded in terms of the admission letter having block dates 27th December, 1993 31st December, 1993.