ASHOK KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petition seeks mandamus to the Respondent DDA to charge from the Petitioner, the cost of L.I.G. Flat No. B -2/350, IInd Floor, Lok Nayak Puram, Delhi allotted in the name of Sh. Sumer Chand, father of the Petitioner, in the draw held on 23rd March, 2006, at the rates prevalent as on 23rd March, 2006 instead of at the rates prevalent as in the year 2009.

(2.) NOTICE of the petition was issued. Pleadings have been completed. Though interim order as sought restraining the Respondent DDA from cancelling the allotment of the said flat and/or from allotting the same to any other person was not granted but on enquiry it is told that the said flat still exists and has not been allotted to any other person. The counsels for the parties have been heard.

(3.) IN the meanwhile, as aforesaid, in the draw of lots held on 23rd March, 2006, the flat aforesaid was allotted against the said registration. According to the Respondent DDA, a demand cum allotment letter dated 20th July, 2006 was issued in the name of the father of the Petitioner and in terms of which letter the demanded price of the flat of Rs.7,94,602.46 paise was payable by 18th October, 2006 and with interest latest by 16th January, 2007 and failing which the allotment was to automatically stand cancelled on 16th January, 2007.