MANMOHAN SARIN - (1.) Rule. With the consent of the parties, the writ petition is taken up for disposal.
(2.) Petitioner has filed this writ petition seeking a writ of mandamus for restoration of his registration with the respondent DDA, for allotment of an LIG Flat under the HUDCO Pattern Scheme, 1979. Petitioner also prays that this name be considered in future draw of lots for allotment of the flat under the said Scheme.
(3.) The facts essential for the disposal of this writ petition may briefly be noted; (i) Petitioner had applied to the respondent Delhi Development Authority for allotment of an LIG Flat under the HUDCO Patter Scheme, 1979. Petitioner received intimation on 28/01/1991 that he had been allotted a flat at Bindapur, Dwarka. The said flat happened to be a Janta category flat. Petitioner brought it to the attention of the respondents that he had not been allotted the flat for which he had applied. (ii) Taking into consideration the representation of the petitioner for allotment of LIG flat in lieu of the one allotted at Bindapur, Dwarka, petitioner was allotted an LIG flat at Dilshad Garden. Allotment-cum-Demand letter was sent to the petitioner on 1/3.8.1995. (iii) Petitioner"s case is that he did not receive the said allotment-cum-demand letter and, consequently, could not make the payment. (iv) Since the payment was not deposited by the petitioner, respondents cancelled the allotment in favour of the petitioner vide letter dated 2-1.1997. Petitioner's representations dated 15.1.1997 and 12.8.1998 for restoration of the allotment and registration were also rejected vide letters dated 8.5.1998 and 28.8.1998 respectively. ;