JITIN GARG Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Being aggrieved and feeling dissatisfied with the judgement and order dtd. 20/9/2021 passed by learned Single Judge in W.P.(C) No.10331/2020, the Original Petitioner has preferred the present Letters Patent Appeal.

(2.) Appellant had approached the learned Single Judge seeking a direction to the Respondent/DDA to extend the time for depositing 75% of the balance amount and issue a fresh Demand Notice. The writ petition was dismissed by the learned Single Judge on a short ground that the DDA by its Circular dtd. 2/12/2020 had granted further time to all similarly placed persons to make payments by 31/12/2020. The Circular was notified on the DDA's website and despite the extension of time, Appellant did not take the benefit and make payment and instead chose to file a writ petition on 13/11/2020.

(3.) We have heard the learned counsels appearing on behalf of the parties and have looked into the facts and circumstances of the case.