SURINDER KUMAR SOOD Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties, the matter is taken up for disposal.

(3.) The petitioner got himself registered under the New Pattern Scheme, 1979 (NPS) and on 26.3.1993 he was allotted a MIG flat at Narela. The petitioner was aggrieved by the fact that the charges asked for the flat were higher and also the flat was not of the MIG category for which the petitioner was registered.