ASHOK KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) FOR the reasons stated in the application, delay of 65 days in re-filing the appeal is condoned.

(2.) APPLICATION stands disposed of. Late Sumer Chand, father of the petitioner was a registrant under the New Pattern Residential Scheme 1979 floated by DDA for being allotted a flat in the Low Income Group.

(3.) ON account of no payment being made for the LIG flat allotted in the name of Sumer Chand, DDA proposed to cancel the allotment but ultimately decided not to cancel the same; on the term that appellant would pay the current costs for the flat in question and for which DDA demanded Rs.11,66,434/- to be paid by November 09, 2010.