R K SACHAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The perennial problem of costing of DDA flats has once again given rise to this batch of writ petitions.

(2.) The petitioners were originally registrants under the New Pattern Scheme of 1979 (NPS). In September 1993 a self financing scheme VI-B was announced and persons registered under the NPS were permitted to convert to self-financing scheme. The petitioners applied for conversion and their conversion were accepted.

(3.) In 1994-1995 the SFS VII and VIII scheme registrants were allocated flats but no allocation was made in respect of VI-B scheme. On 8.8.1996 IX SFS scheme was announced and the same was open to general public as also to the registrants of VI-B scheme. It was stated for the petitioners that this would be the last opportunity given to them and other registrants of VI-B Self Financing Scheme. The petitioners got them registered under the scheme but were still not allocated flats in the draw of lots held for the said IX Self Financing Scheme which resulted in certain writ petitions being filed in the year 2000 by the registrants of VI-8 Self Financing Scheme. It is stated in the writ petition that in those proceedings the respondent held out that a fresh draw of lots will be held at an early date, preferably within three months from the date of the order being 20.4.2000 and that persons like the petitioners would be given a flat. Thereafter the allotment letters were issued in 2001 allotting different flats in C-9 Vasant Kunj raising demands for the said flat of approximately Rs.17.80 lakhs.