ABDUL SATTAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) . The petitioners claim to have been residents of Sarai Khalil from where they were removed in May 1976 for purpose of beautification of the city. The petitioners are aggrieved by the impugned demand letters' dated 8.1.1998 issued to the second petitioner and dated 9.1.1998 issued to the first petitioner demanding the difference of premium, cost and ground rent in respect of flats in question being flat Nos.A-12/94-8 and A-16/127-A, Inder Lok, Delhi respectively.

(2.) . The petitioners have stated that they were never compensated for the demolition of their residential accommodation and a policy had been announced for providing tenement to each of the families consisting of seven or less than seven members while two slum tenements were to be allotted in case of families consisting of eight or more than eight members. Both the petitioners were allotted only single tenement,

(3.) . On 23.12.1985 DDA announced a slum registration scheme and started registration for the flats. Both the petitioners registered under the scheme by paying the initial amount of Rs.3,000/- each. On 20.1.1990 allotment cum demand letter.was issued in favour of petitioner No.1 making certain demand of payments. Similar letter was issued to petitioner No.2 on 23.5.1990 and in the latter part of.1990 the possession of the flats were handed over.