VINOD KUMAR Vs. D.D.A.

JUDGEMENT

(1.) THE present writ petition is filed by the petitioner praying inter alia for directions to the respondent/DDA to issue a demand letter in respect of the MIG flat bearing No. 12A, Pocket -B, Phase -2, Ground Floor, Jhilmil, Delhi, at the cost as existing on 20.03.2000, the date of the allotment.

(2.) BRIEFLY stated, the facts of the case are that the petitioner applied to DDA for allotment of a LIG flat under the New Pattern Registration Scheme, 1979 (hereinafter referred to as 'the NPRS, 1979'). On 08.09.1989, the petitioner applied to the respondent for converting his registration from NPRS, 1979 to the 6th Self Financing Housing Registration Scheme, Category II. The petitioner undertook to pay the difference of the amount on receipt of permission from the respondent/DDA. Vide letter dated 14.10.1989, the respondent/DDA acceded to the request of the petitioner for conversion of his registration from NPRS, 1979 to the 6th SFS Scheme, Category -II.

(3.) COUNSEL for the petitioner states at the outset that the impression of the petitioner at the time of institution of the writ petition that he had been allotted a flat bearing No. 12A, Pocket -B, Phase -2, Ground Floor, Jhilmil, Delhi, is erroneous and that the said averment was made under the bonafide impression that the computerized draw of lots held in March, 2000, had declared the petitioner a successful allottee of the aforesaid flat. He states that fact of the matter is that the petitioner was not allotted any flat by the respondent/DDA in the draw of lots held in March, 2000. He further states that the petitioner has been waiting for the past 27 years after his registration and grave injustice has been caused to him as the respondent/DDA has not allotted any flat to him.