NEIRAH BHARGAVA Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) Rule. D.B.

(2.) The challenge in this writ petition is to the demand of the respondents for a sum of Rs. 4,49,226.00 on account of 50% being claimed as unearned increase and interest @ 18% p.a. on the said amount.

(3.) Briefly stated, the facts are that the petitioner No. 1 had agreed to sell her house to petitioner No. 2 and in June 1984, an application had been made to the Delhi Development Authority for grant of permission to sell. A formal agreement to sell was executed on 15th January, 1985. Thereafter, again an application for permission to sell was filed on 25th August, 1986.