COLLECTOR K DIGAMBER SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) It is common ground that the petitioner was allotted a flat in Dwarka, Sector 9, Block/Pocket 2, Delhi. At the time when the application for allotment of flat was made by the petitioner, the petitioner was living at J-6, Priya Sadan Apartments, D-Block, Vikaspuri, New Delhi. Subsequently, he had shifted his residence to 38, Nalanda Apartments, D-Block, Vikaspur, New Delhi. On the 30th of August, 1997, the petitioner sent the following letter to the Chairman, DDA, Vikas Sadan, New Delhi:-

(2.) There was no reply from the DDA to this letter dated 30.08.1997.

(3.) On the 18th of September, 1997, a show-cause notice had been issued to the petitioner at his old address at J-6, Priya Sadan Apartments, D-Block, Vikaspuri, New Delhi. The same reads as under:-