PREM LATA CHHABRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Pursuant to the detailed order passed on 6.12.2000 learned counsel for the respondents submits that she has sought instructions, Mr.Rattan Lal, Assistant Director (Housing) of the DDA is present.

(2.) Keeping in mind the facts as noted and recorded in the order dated 6.12.2000 and the decision of this court in Smt. Sheelawanti and another Vs. D.D.A and another 1995 Delhi 212, the petitioner would be entitled to allotment of the flat No. 67, Pocket- 4, Block-D, First Floor, Sector-15,Rohini, New Delhi at the original cost. The petitioner has further agreed to pay the entire amount in cash down payment to settle the controversy in the matter. Learned counsel for the respondent urged that DDA could be awarded some interest. However, considering that the petitioner had submitted the requisite documents on 9.9.1994 and the DDA did not respond for a period of over 2 years and the documents being insisted upon were also not necessary, I do not think that respondent is entitled to any interest.

(3.) Respondent shall issue a demand letter. Upon the petitioner complying with the same and making the payment, possession of the flat would be handed over to the petitioner within 4 weeks of making the payment.