HUKAM SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule D.B.

(2.) This is yet another case which shows, we only hope, the in-efficiency of the DDA at the cost of, as usual, the citizens of this country.

(3.) The petitioner had registered himself under the Special Housing Registration Scheme for retiled/retiring public servants and was allotted an MIG flat in a draw which was held on 13th January, 1989. The petitioner was required to make and did deposit on 27th January, 1989, a sum of Rs. 65002.50 being 50/o of the total disposable cost of the flat. The flat which was allotted to the petitioner was in Pocket A, 219-B, 1st Floor of Mayur Vihar. The petitioner was also informed that he would have to pay instalments at the rate prescribed in the letter of allotment.