(1.) The petitioner was registered for allotment of a flat of Janta category with the respondent/DDA in the year 1989 under Special Housing Registration Scheme for SC/ST persons. Draw of lots was held in 1994 and the petitioner was allotted a Janta flat on hire purchase basis, bearing No. 37-A, Sector-D, Pocket n. Group II, Kondii Gharoli, Delhi at a disposal cost of Rs. 1,11,700.00 with initial deposit of Rs. 52,100.00. The allotment-cum-demand letter was issued to the petitioner on lst/6th March, 1995.
(2.) It appears that when the petitioner visited the site he came to know that the flat allotted to him had already been allotted to one Kartar Singh and physical possession of the flat had already been taken. The petitioner visited the office of the respondents and made a representation on 5th April, 1995 requesting them to allot a flat in lieu of the flat allotted to him vide letter dated I /6.3.1995. Thereafter, he met Deputy Director (Housing), Director (Housing) and made another representation on 10th January, 1997. Thereafter he met Minister for Housing and made one more representation on 6.10.1998 for allotment of an alternative flat. Failing to invoke any response the petitioner filed the present petition.
(3.) It is stated in the petition that as per the policy of the respondent/DDA issued vide Resolution No. 144/93 the petitioner is entitled to an alternative flat at the same cost, same zone, same area and same floor. The petitioner has placed reliance on a Division Bench Judgment of this Court in Dutt Raj Gupta v. D.DA., CW 587/95 decided on 31.1.1997.