ROMESH KUMAR BAJAJ Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The core issue which arises for consideration in the present matter is the costs at which flat ought to be allotted to the petitioner. The petitioner claims that the tail-end policy which was prevalent in 2004 should be made applicable to the flat allotted to the petitioner, whereas the DDA has taken the stand that the petitioner would have to pay for the flat described in the demand letter issued for block dates 21.02.2017 till 27.02.2017 on cash down basis.

(2.) Thus, to appreciate the controversy at hand, it would be necessary to refer to certain antecedent facts which led to the institution of the present writ petition.

(3.) It is in this background that the petitioner attended a public hearing convened by the DDA on 01.09.2005. At the hearing, the petitioner sought the issuance of a demand letter.