Smt.Ombati Gupta vs Delhi Development Authority
2009 Latest Caselaw 3680 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C.) No.7794/2009

%                       Date of Decision: 10.09.2009

Smt.Ombati Gupta                                         .... Petitioner
                        Through Ms.Richa Kapoor, Advocate

                                 Versus

Delhi Development Authority                        .... Respondent
                    Through Ms.Manisha Tyagi, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.    Whether reporters of Local papers may be                YES
      allowed to see the judgment?
2.    To be referred to the reporter or not?                   NO
3.    Whether the judgment should be reported in               NO
      the Digest?


ANIL KUMAR, J.

*

Learned counsel for the respondent states, on instructions, that

the request of the petitioner for allotment of a LIG flat under wrong

address policy has been examined by the competent authority and the

same has been acceded to by the competent authority. Learned counsel

states that an appropriate letter dated 8th July, 2009 has been issued to

the petitioner.

Learned counsel for the petitioner, on instructions, contends that

the letter dated 8th July, 2009 has been received from DDA intimating

the petitioner that a LIG flat under wrong address policy shall be

allotted to the petitioner by holding a computerized draw shortly and

the result of the same will be communicated to the petitioner.

Learned counsel for the petitioner states that a computerized

draw has already been held.

Consequently, the respondent is directed to issue demand-cum-

allotment letter to the petitioner for the LIG flat which is to be allotted

to the petitioner under the wrong address policy within six weeks. On

receipt of the demand-cum-allotment letter and on petitioner depositing

the amount demanded within the time stipulated in the demand-cum-

allotment letter, the respondent shall get the formalities completed and

handover the possession within four weeks thereafter.

In the circumstances, the writ petition is disposed of with the

direction that the respondent should issue the demand-cum-allotment

letter for the LIG flat which has been drawn in favour of petitioner

within six weeks. The consideration for the LIG flat be paid by the

petitioner within the time stipulated in the demand-cum-allotment

letter. On payment of demand-cum-allotment letter and completion of

formalities within four weeks, thereafter, the possession of the flat be

handed over to the petitioner.

The writ petition is disposed of in terms hereof. Parties are left to

bear their own costs.

September 10, 2009                                        ANIL KUMAR, J.
'Dev'