SUBODH KUMAR Vs. DDA

JUDGEMENT

(1.) The Delhi Development Authority (hereinafter referred to as "DDA") promulgated a scheme for allotment of flats in Delhi, which was titled the "New Pattern Registration Scheme, 1979" (hereinafter referred to as "NPRS"). Applicants, under the said Scheme, were entitled to be allotted flats, as per their priority, for which purpose a priority number was assigned to each applicant.

(2.) The petitioner applied, under the NPRS, for allotment of a flat. In acknowledgment thereof, deposit receipt was issued, by the DDA to the petitioner on 20th September, 1979. Registration certificate, registering the petitioner under the NPRS, was also issued to the petitioner, by the DDA, on 1st May, 1980.

(3.) A draw was conducted, for allotment of flats under the NPRS, on 29th March, 1986, resulting in the petitioner being allotted MIG Flat no. A-60C, Nand Nagri (hereinafter referred to as the "Nand Nagri flat"), vide allotment letter dated 28 th August, 1986.