HARVINDER KAUR Vs. D.D.A.

JUDGEMENT

(1.) THE petitioner's husband Mr. Gurmeet Singh was registered for allotment of an MIG flat with the DDA in the year 1979.

(2.) MR . Gurmeet Singh went missing in 1989 and a police report was filed on 25th July, 1989.

(3.) DDA after waiting for about two years on 7th June, 2001 informed the petitioner that she should furnish a copy of the FIR, report of the investigating authority, affidavit of relatives, proof of relationship and certificate from the Court about presumption of death of the missing person. It appears that the petitioner took her time to comply with the said formalities and ultimately DDA vide their letter dated 4th July, 2008 transferred the registration in favour of the petitioner. The said letter records as under :-