BHAGAT SINGH MANRAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner is seeking direction to the respondent to issue allotment -cum -demand letter in respect of Flat No. 112, Third Floor, Sector 9, Pocket 2, Dwarka at the cost prevalent in the year 1994, when his priority had matured.

(2.) THE petitioner contended that he is a senior citizen and got himself registered under the New Pattern Registration Scheme, 1979 for allotment of a MIG flat. The registration number of the petitioner is 22282. The petitioner asserted that he had given his communication address as C/o The Oriental Fire & General Insurance Company Limited, 15 -16, Scindia House, K.G.Marg, New Delhi and his residential address as G -293, Sriniwaspuri, New Delhi.

(3.) ACCORDING to the petitioner though the changed address, 104, North Avenue, MP Flats, New Delhi -110001 was available with the respondent, he however sent another letter dated 26th August, 2008 categorically indicating the change of his old address, which letter was duly received by the respondent as is apparent from the endorsement made on the copy of the letter bearing filing No. 192 OTA dated 26th August, 1998.