RAJIV PAUL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. Petitioner's father registered for allotment of LIG flat with the respondent/ DDA under the Special Housing Registration Scheme, 1985 for Retired/Retiring Public Servants in 1985. Draw of lots was held on the 14th December, 1988 and the petitioner's father was allotted third floor flat bearing No. 5-D, Mansarovar Park, Shahdara under LIG category. Allotment-cum-demand letter was to follow.

(2.) It appears that when the petitioner's father went to see the site he found that the flat allotted to him was already in occupation of Delhi Police and a Police Post was already in existence there. Petitioner's father met the Minister for Housing, Vice-Chairman, DDA and other officers of the DDA. The respondent/DDA allotted an alternative flat No. 480, Mansarovar Park, Shahdara at the same costs. The petitioner's father again went to see the site and he was shocked to learn that this flat also had already been allotted to some other person. He again met the Minister of Housing, Vice-Chairman and other officials of DDA and also made representations on 20.10.1989, 11.11.1989, 11.5.1990, 23.8.1990, 19.2.1991, 31.3.1991, 8.7.1991 and 25.4.1992. The petitioner's father died on 7.11.1992 waiting for an allotment.

(3.) The petitioner submitted all relevant papers for transfer of registration/ mutation in his name. The petitioner received a letter dated 3.7.1997 from the respondent/DDA stating that the DDA is prepared to include the name of the petitioner in the next general draw of lots at the current cost and intimation will be given if allotment is made. The petitioner filed a Civil Writ Petition No. 2002 of 1997 which was dismissed in default on 28.5.1998. Hence the present writ petition.