RESIDENTS WELFARE ASSOCIATION Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. With the consent of the parties writ petition is taken up for disposal.

(2.) Petitioner is the Residents Welfare Association, of the residents of the Self Financing Scheme Flats, Sector-18, Rohini, Delhi. Members of the petitioner's Association had applied for allotment of DDA flats under the Self Financing Scheme of April 1991.

(3.) Petitioners seek a writ of mandamus directing the respondent/DDA to pay the members of the petitioner's association interest at the rate specified i.e. 7% and 10%, as applicable in Clause-4 of the terms and conditions of the Self Financing Scheme. The prayer is for payment of interest from the date the said interest became due upto the issuance of the 5th and final demand letter by the respondent/DDA. Claim for interest @ 24% per annum on the aforesaid amount due is also included.