DELHI DEVELOPMENT AUTHORITY Vs. PUSHPENDRA KUMAR JAIN

JUDGEMENT

(1.) Leave granted. Heard counsel for the parties.

(2.) This appeal is preferred against the judgment and order of a Division Bench of the Delhi High Court allowing the writ petition filed by the respondent.

(3.) The appellant, Delhi Development Authority (D.D.A.) prepared and published a scheme called "Registration Scheme of New Pattern, 1979 of intending pur-chasers of flats to be constructed by Delhi Development Authority" providing the procedure for allotment of flats con-structed by it. Clause (11) of the Scheme, issued as a brochure says that "in case of flats allotted under Hire-Purchase basis, the cost of the land plus 20% of the balance cost of the flat will be recovered as initial deposit at the time of allotment and balance amount will be recovered in monthly instalments spread over a period of 7 years in case of M.I.G., 10 years in case of L.I.G. and 15 years in case of Janata flats". Clause (14) says that "It may please be noted that the plinth area of the flats indicated and the estimated prices mentioned in the brochure are illustrative and are subject to revision / modifidation depending upon the exigencies of layout, cost of construction etc."