MCD Vs. CHARAN SINGH AND ORS.

JUDGEMENT

(1.) Allotment of plots in Ghoga Dairy Colony, Narela has been subject matter of various writ petitions. The applications for allotment were invited in the year 2004 and the rate mentioned was Rs.2,500/- per square meter. The allottees had deposited 50% of the price at the time of submission of the application for allotment and the balance 50% @ Rs.2,500/- per square meter was subsequently deposited.

(2.) The rates were enhanced. The allottees were asked to deposit Rs.36,560/- per square meter but later on the appellant-Municipal Corporation of Delhi vide resolution No. 78 dated 24 th May, 2010 decided to charge Rs.7,000/- per square meter on no profit no loss basis . The said demand was challenged in writ petitions but without success and rejected vide judgment dated 24 th December, 2010 in Writ Petition (Civil) No. 12334/2009, Rishi Pal versus MCD and other cases. However, to avoid hardship to the allottees, they were given opportunity to pay the differential price within four weeks together with interest @ 10% per annum from the last date prescribed till payment was made.

(3.) There was also delay in completion of the relocation process and development of the Ghoga Dairy Colony. The said development of the Ghoga Dairy Colony was undertaken pursuant to directions given by the High Court in the Writ Petition (Civil) No. 3791/2000, Common Cause versus Union of India/MCD. At the request of MCD, vide order dated 15 th September, 2010, in the aforesaid writ petition, time for development of the colony has been extended till end of September, 2011.