HORI LAL Vs. VICE CHAIRMAN DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The appellant, aggrieved and dissatisfied with the judgment / order passed by learned Single Judge of this Court dated 10.12.1997 passed in Civil Writ Petition No. 520 of 1997, has filed this Letters Patent Appeal. The appellant herein in the writ petition inter alia prayed for a direction upon the respondents to convert the mode of payment from cash down to hire purchase basis. By reason of the impugned judgment, the said prayer had not been allowed:

(2.) The fact of the matter is as follows :-

(3.) The appellant herein applied for and got himself registered for allotment of M.I.G. flat in Rohini under a scheme floated by Delhi Development Authority, i.e., the respondent known as 'Ambedkar Awas Yojna - 1989' He made an initial deposit of Rs. 12,200/- and he was allotted a flat in Sector 24, Pocket 24, Rohini in terms of a draw held on 07.08.1996. A letter of allotment-cum-demand letter block dated 01.11.1996- 09.11.1996 had been sent to him therein a demand for a sum of Rs.6,15,146.25 was made whereupon he deposited a sum of Rs.20,000.00.