VIJAY KUMAR MALHOTRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner seeks a writ in the nature of mandamus or a direction to the respondent to allot an LIG flat to the petitioner at the cost prevalent in september, 2007 when the tail end priority of the petitioner was missed by respondent in tail end draws.

(2.) BRIEF facts to comprehend the controversy raised by the petitioner are that the petitioner got registered under the New Pattern Registration Scheme, 1979 of DDA referred to as "nprs, 1979" for allotment of a LIG flat. The registration number of the petitioner was 37691 and he was assigned priority number 23315. The petitioner contended that he is residing at DP-174, Maurya Enclave, Pitampura, Delhi.

(3.) THE petitioner pleaded that in 1991 the priority of the petitioner matured and he was allotted a flat bearing No. 863, Pocket D, Category- I, Dilshad garden, Delhi in the draw of lots held on 15th February, 1991. The petitioner was issued demand letter having block dates 5th August, 1991 to 8th August, 1991 on cash down basis. The last date of payment was 6th November, 1991.