GOPI RAM Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner seeks a direction to the respondent to allot a flat under the tail end policy as allotted to other similarly placed in draws held in 2007 and 2008.

(2.) THE petitioner was a registrant of a LIG flat under the NPRS, 1979. An LIG flat was drawn on 27th January, 1992 for the petitioner bearing flat NO. 35f, sector A-3, GRP-III, Type I, Kondli, Gharoli and a demand-cum-allotment letter with a block date of 24th/27th February, 1992 was sent to him and was received by him.

(3.) ACCORDING to the prevalent policy at that time, petitioner opted for cancellation of flat allotted to him in the draw and for retention of his priority as a tail end priority and deposited Rs. 300/- by challan No. 0137370 drawn on Central Bank of India, Vikas Sadan, New Delhi as the cancellation charges.