RAM GOPAL SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petition impugns the price of `10,88,643.99p demanded by the respondent DDA from the petitioner in the demand-cum-allotment letter dated 25.02.2009-03.03.2009 for an LIG flat No.727, First Floor, Block-B, Pocket-B1 of Loknayak Puram, Delhi.

(2.) NOTICE of the petition was issued and vide order dated 22.07.2010 which continues to be in force, the respondent DDA was directed to maintain status quo in respect of the flat in question. Pleadings have been completed.

(3.) THE counsel for the petitioner with reference to the schedule of payment prescribed in the two demand-cum-allotment letters contends that the dates thereof overlap and there is no justification for demanding different prices from allottees who are to make payment at the same time.