G AKASH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The writ petitioner has challenged the cancellation of allotment of Flat No. 120 SFS, Sheikh Sarai, Phase-1, New Delhi, by order dated 27.3.1985 and the allotment of flat subsequently in 1989 to the third respondent, Shri B.N.Thapar. The facts culminating in the filing of the writ petition can be stated in the following terms:

(2.) . The father of the petitioner, Professor Mr.Late G.Balakrishna Rao was employed as a Professor in the School of Planning and Architecture, New Delhi. Pursuant to the advertisement by the DDA, the father of the petitioner applied for a membership in the scheme announced by the resondent, DDA, properly known as Self Financing Scheme, hereinafter referred to as the scheme. Certificate of Registration No. 1525 was issued by the first respondent on the 9th of January, 1979 in lieu of the acknowledgement to the deposit of Rs. 10,000.00 by the father of the petitioner. The father of the petitioner was given the allotment letter and the same reads as under:

(3.) . On the 21st of May, 1980, demand letter was issued by the DDA. On the 19th of June, 1980, the father of the petitioner wrote to the DDA in the following terms: