RAJ KUMARI CHOPRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule D.B.

(2.) The challenge in this writ petition is to the non -handing over of a flat had been allotted to the petitioner.

(3.) Briefly stated, the facts are that the son of the petitioner had registered himself for a Mig flat with the respondent. An application was filed and the Dda transferred the registration to the petitioner's name. It appears that another application was filed for conversion of registration from Mig to Sfs category. By letter dated 13th June. 1985 the petitioner was informed that her request has been granted "for conversion of registration from Mig to SFS -IV under Cat -11." It was however, stipulated that the petitioner would be treated en bloc junior to the persons who were already registered under SFS -IV.