VEENA SAXENA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) It is contended by the learned Counsel forthe petitioner that the D.D.A. was estopped from demanding payment inlump sum for a flat which was registered under the Registration Scheme onNew Pattern 1979 (for short Scheme) of intending purchasers of flats to beconstructed by the Delhi Development Authority. It is further submitted thatthe respondent has made a demand at escalated price which is not payable bythe petitioner. It is submitted that the Delhi Development Authority has notstated the total number of flats allotted by them under the Scheme on Hire Purchase basis or on Cash Down basis. Learned Counsel for the petitioner referredto the judgment of this Court in D.D.A. Flats App. Association v. Delhi Development Authority, 1987 RLR 514 and submitted that the question raised by himis directly covered by the judgment of this Court.

(2.) It is contended by the learned Counsel for the respondent thatunder the Scheme itself 40% of the M.I.G. flats were to be allotted on CashDown basis and 60% of the flats on Hire Purchase basis. The Delhi Development Authority has allotted flats by draw of lots of the flats through computersas and when the flats were ready and 40% of the M.I.G. flats were allotted onCash Down basis and 60% of the flats on Hire Pruchase basis as per PriorityNos. of the registrants. It is further submitted that under the contract, the petitioner was liable to pay escalated price depending upon the exigencies of layout, costs of construction etc.

(3.) We find that under clause 10 of the Scheme itself 40% of theM.I.G. flats were to be allotted on Cash Down basis and 60% of the flats onHire Purchase basis. There is thus no, assurance given to any registrant thathe will be allotted a flat on Hire Purchase basis. We are unable to agree withthe contention of the learned Counsel for the petitioner that Clause 16 of theScheme gives an option to the registrant to choose the mode of payment. Infact, it is submitted that the petitioner had registered himself for allotment offlat on Hire Purchase basis and, therefore, he cannot be asked to pay theamount in lump sum. We are unable to agree with this contention. We haveseen the original application form submitted by the petitioner at the time ofthe registration. There is no such column in the form which would give anindication that the registrant has opted for purchase of the flat on Hire Purchase basis.