BIRENDER GOVIL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The learned counsel for both the parties agree that this writ petition is fully covered by the judgement, delivered by this Court in a connected writ petition, bearing No.CM.5535/97 entitled as Association of Plot Holders Vs Govt. of NCT of Delhi & Others on 24/8/2001 .

(2.) Accordingly in accordance with the above judgement, the writ petition is allowed and it is directed that the interest should only be charged at the rate of 6 per cent per annum calculated on the difference between Rs.930.00 paid for by him in 1993 and Rs.1,963.00 per sq. mt. which even according to the respondents was the rate leviable in 1993. The petitioner shall pay the difference between the figures of Rs 930.00 & Rs 1963.00 from the date of payment of Rs.930.00 upto the date of the payment made to bring up the figure to Rs.1,963.00 alongwith 6 per cent interest per annum on the said amount calculated upto 30/11/2001 within a period of 6 weeks from today

(3.) Accordingly the writ of cert lor an will issue quashing the fresh letter of demand in the month of September 1997 calling upon the petitioner for premium at the rate of Rs 4,072.00 per sq. meter A writ of mandamus will also issue directing the respondent to forthwith execute the perpetual sub leases, subject to the payment of the amount as directed above.