SUNDRI DEVI Vs. DDA

JUDGEMENT

(1.) THE present petition is filed by the petitioner praying inter alia for directions to the respondent/DDA to withdraw the cancellation of allotment of a kiosk/stall No.254, situated at Chhoti Subzi Mandi, Tilak Nagar, New Delhi vide communication dated 21.05.2007 and restore the said allotment in her favour.

(2.) IT is contended by counsel for the petitioner that the petitioner had been earning her livelihood by squatting at Nehru Place. However, respondent/DDA offered her an alternate allotment of a stall and accordingly allotted her a stall bearing No.254 at Tilak Nagar, Choti Subzi Mandi, New Delhi. IT is submitted that the petitioner was unable to deposit the amounts demanded by the respondent/DDA for the said allotment, within the stipulated time and on account of the said delay, the allotment made in her favour was cancelled by the respondent/DDA.

(3.) IT was the grievance of the petitioner that the respondent/DDA failed to comply with the aforesaid order. Yet again on 23.03.2010, an order was passed directing the petitioner to approach the Director, Residential (Lands), DDA on 31.03.2010 for sorting out the accounts. IT is stated that the petitioner did not visit the office of the respondent/DDA on the said date, whereafter DDA issued a letter dated 01.07.2010 to the petitioner raising a demand of Rs. 45,204/- on her towards interest on balance initial payment and on belated payment of monthly installments along with restoration charges.