DELHI DEVELOPMENT AUTHORITY Vs. PADMA JAIN

JUDGEMENT

(1.) THE facts of the case can be gathered from the judgment of the District Forum and need not be repeated, particularly in view of the fact that these are summary proceedings.

(2.) WE have heard Ms. Madhumita Bhattacharjee, counsel for the appellant DDA and Mr. Vinod Pant, counsel for the respondent, in this appeal.

(3.) IT will appear that the main ground of the DDA appellant was that proper identification as required had not been got done by the complainant respondent, as there was difference between her earlier, and subsequent allotment application in connection of her signature postal address and the photos, and as such the final demand letter for payment pursuant to allotment letter was not issued. This plea cannot be sustained in view of the fact that the matter was referred to the Lok Adalat of DDA which found that proper identification of the allottee has been made and there was no short coming in the said procedure. There was as such no reason where the DDA was not issuing the demand letter.