RAJNEESH BHOLA Vs. D.D.A.

JUDGEMENT

(1.) PETITIONER , Mr. Rajneesh Bhola was registered under the NPR Scheme, 1979 for allotment of an LIG flat. He had deposited Rs. 1500/ - towards registration fee in 1979.

(2.) AFTER waiting for more than 25 years, the petitioner was allotted a LIG flat at Dwarka in the draw of lots held in 2006. The petitioner claims that he did not receive demand cum allotment letter but came to know about the said allotment from a property dealer in Nasirpur, Dwarka and thereupon he visited the office of DDA. He informed DDA vide his letter dated 24th November, 2006 that he had changed his residence from Bara Hindu Rao to Rohini and future correspondence and demand -cum -allotment letter should be issued to him at his new address.

(3.) THE petitioner, on the other hand, has pointed out that he was earlier residing in the joint family along with his brother at Bara Hindu Rao. He has stated that the demand cum allotment letter which was sent at the earlier address at Bara Hindu Rao, was received by his brother, Mr. Subhash Chander Bhola who is running a shop adjacent to the old residence of the petitioner. After the petitioner came to know about the allotment, the petitioner searched for the original papers and noticed that they were missing. Accordingly, on 6th December, 2006 he had made a written complaint to the SHO, P.S. Rohini, Sector -3, New Delhi about the loss of original registration documents. The petitioner repeatedly met the officers of DDA and made representations that someone had illegally and fraudulently applied for refund of the registration amount and there was no question of his asking for refund of the registration amount after waiting for more than 25 years. The petitioner submitted an affidavit on non -judicial stamp paper affirming his statements on oath. Apart from visiting the Office of DDA, he also attended the various public hearings representing and reiterating his case but without success.