BIMLA RANI KHOSLA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) There is no dispute in the present case that the Petitioner was issued a demand-cum-allotment letter ('DAL') for a Flat No. 907, Third Floor, Pocket C, Block A, Lok Nayak Puram, Delhi showing the disposal cost as Rs. 10,20,071.40. The date of the draw was 7th March, 2008. The Petitioner was granted time for making the payment up to 18th April, 2009.

(2.) There is only one essential grievance raised by Mr. Kinra, learned Counsel appearing for the Petitioner. He refers to a DAL issued to one Joginder Sehgal who was allotted a flat at No. 667, Third Floor, Sector-A, Pocket D, Lok Nayak Puram where the draw was held on 27th September, 2007 and the DAL had block dates of 23rd January, 2009 to 29th January, 2009. The reserved category there was indicated as 'GE', as in the Petitioner's case. However, the cost of the flat as far as Joginder Sehgal is concerned is indicated as Rs. 9,22,973/-.

(3.) Mr. Kinra poses a question why there is such a substantial difference in the cost of the flat when the date of draw is separated only by a few months. Mr. Arjun Pant, learned Counsel for the DDA states that the DDA is willing to re-examine the issue in light of the above submission.