DINESH KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India, 1950, has been filed with the following prayers:

(2.) The facts, in brief, leading to the instant petition are as under:-

(3.) Mr. Kumar Utkarsh, learned Counsel appearing for the Petitioner, submits that the demand of Rs.84,416.00 as interest on the balance 10% disposal cost is illegal and arbitrary in view of the fact that the demand-cum- allotment letter dtd. 19/1/2015 categorically states that the balance 10% is to be paid after a period of five years, and the interest on the same is to only be levied if there is a delay in the payment of the balance amount. Mr. Utkarsh submits that DDA cannot charge interest on the balance 10% of the amount of the flat in question right from 2015 after stating in its demand letter that the Petitioner can deposit the balance amount after five years.