NITYA PRAKASH JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Briefly the facts are that the complainant got himself registered with the respondent under 'registration Scheme of New Pattern, 1979' for purchase of a flat under Middle Income Group and was registered at S. No.17088. He deposited an amount of Rs.4,500/-. He was allotted a MIG flat in Block J and K, Dilshad Garden, Delhi vide Demand-cum-allotment letter dated 6.9.90. The respondent required him to deposit an amount of Rs.1 86,402,59 after adjustment of the registration fee, by 5.11.90.

(2.) After receiving the allotment letter on 10.9.90, he visited the site on 13.9.90 and found that the flat had already been allotted to one Mr. Grover, who had been residing there with his family for the last over three years. He was informed by the officials at the site that Mr. Grover was a lawful allotted of the flat. He then made an application dated 14.9.90 to the Dy. Director (Housing) for allotting him an alternative flat in the same locality. However, he deposited the balance amount on 5.11.90. He also complied with other formalities required to be done by the respondent.

(3.) Later in the second week of May'91 he was informed by the Dy. Director (H) that he had been allotted flat No. l2-B, Pocket 'a' in Nand Nagri, Delhi as the allotment of flat in block J and K, Dilshad Garden, Delhi was a case of double allotment. He made representations to the Vice-Chairman, DDA and the Lt. Governor, Delhi to allot to him a flat in Dilshad Garden or in Mayur Vihar. However, it was not done. He again wrote a letter to the Dy. Director (H) that in case it was not possible for him to allot a flat in Dilshad Garden or in Mayur Vihar then at least he should be given a flat in Pocket 'f' instead in Pocket 'a' in Nand Nagri.