BENI PAUL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) There is no appearance on behalf of the DDA, despite the matter having being called out twice at the end of the board. I have proceeded, therefore, to hear the petitioner in the writ petition.

(2.) The grievance of the petitioner stems from the decision of the DDA, as manifested in the impugned letter dated 5th May, 2016, to cancel the allotment of Plot No.1029, Pocket-C 3, Sector-34, Rohini, made in favour of the petitioner by the DDA under the Rohini Residential Scheme, 1981 (hereinafter referred to as the "Scheme").

(3.) Inasmuch as the only direction that can be issued, in this case, would be for the DDA to reconsider the matter, it is not necessary to adumbrate, in detail, the facts. Suffice it to state that, according to the averments in the writ petition, the petitioner's father had applied for allotment of a flat under the scheme on 24th April, 1981 and had deposited, for the said purpose, the requisite initial payment of Rs. 2,000/-. The petitioner's father expired on 24th August, 2007, whereafter, on 29th March, 2010, the DDA wrote to the petitioner directing the petitioner to submit the relevant documents, in support of the claim made by his father. These documents were submitted, by the petitioner, on 5th August, 2010.