BIMLA GROVER Vs. D.D.A.

JUDGEMENT

(1.) IN 1979, Mr. Chander Prakash Grover got himself registered with DDA under NPRS Scheme, 1979 for allotment of flat under LIG category. In the draw of flats held on 5th October, 1993, Mr. Chander Prakash Grover was allotted a flat on cash down basis and an allotment letter was posted.

(2.) BY letter dated 16th March, 1994, Ms. Bimla Grover wife of Mr. Chander Prakash Grover intimated and informed DDA, that her husband had expired on 11th April, 1993. It was stated that she was not in condition to pay costs of flat on cash down and wants some relief. She requested for transfer of the registration in her name.

(3.) ON 10th February, 2005, Ms. Bimla Grover again wrote a letter to DDA for transfer of mutation and enclosed therewith several documents like indemnity bond, consent letter and affidavits along with original registration in the name of Mr. Chander Prakash Grover. The papers given by Ms. Bimla Grover were duly verified, when Ms. Bimla Grover appeared personally along with the original papers. Thereupon in the month of May, 2005, necessary mutation entries were made and by letter dated 6th June, 2005 Ms. Bimla Grover was informed that the registration in the name of late Chander Prakash Grow stands transferred in her name.