(1.) The Petitioner is aggrieved by the impugned demand letter dated 18th March 2010 issued to the Petitioner in respect of the allotment in his favour by the Delhi Development Authority ("DDA?) of Shop No. 62, Block-D, Local Shopping Centre, Prashant Vihar, Delhi under the quota for the disabled. The case of the Petitioner is that the cost of the shop in question should have been calculated at the rates prevalent in the year 1998, i.e. at the time when he became entitled to the allotment.
(2.) The admitted facts are that the Petitioner is a person with disability. He applied for an out of turn allotment ("OTA?) against disability quota in terms of the policy of the DDA and he was allotted a shop in question pursuant to decision taken by the Empowered Committee at its meeting held on 8th January 1998. By a communication dated 19th March 1998, the DDA informed the Petitioner that he has been allotted a shop through a draw held on 27th February 1998. The demand letter indicated the total amount payable as Rs. 6,99,765/-. The Petitioner made a representation on 31st July 1998 pointing out that at the same time the DDA had advertised about 1000 shops in a tender in the same locality i.e. Prashant Vihar, the reserve price for which was fixed at Rs. 4 lakhs and those shops were measuring about 20 sq. m whereas the size of the Petitioner?s shop was only 9.70 sq.m. The Petitioner, accordingly, sought review of the amount demanded in the allotment letter. Thereafter, the Petitioner continuously represented to the DDA for issuing a revised demand letter.
(3.) The Petitioner further states that he filed an application under the Right to Information Act, 2005 ("RTI Act?) on 19th July 2006 in response to which the DDA informed that the demand letter could not be issued as the Petitioner had objected to the earlier demand letter and further informed that a fresh demand letter would be issued as and when the matter was decided. The position was no different when the Petitioner filed another application on 5th February 2009 under the RTI Act. Thereafter, on 18th March 2010 the Petitioner received the impugned demand letter indicating the total premium for the shop in question as Rs. 12,07,720/-. The Petitioner again represented against the said demand letter on 20th March 2010. Thereafter, the present petition was filed.