PRABHA MEHRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner was allocated an SFS DDA flat in Sarita Vihar in 1984 and made the payment in pursuance of the instalments in pursuance thereof. An allotment-cum-demand letter dated 1st June, 1989 was issued to the petitioner allotting flat No. 280, Pocket A, Category III, Sarita Vihar, New Delhi and making a net demand which was also paid. In the allotment letter, the petitioner was given credit of Rs. 54,944.65 on account of the delay in construction by DDA.

(2.) The petitioner applied for conversion of the flat into freehold on 26th March, 1993 and deposited the amount of conversion fee in instalments as per the scheme. The conveyance deed stands executed in the name of the petitioner.

(3.) The grievance of the petitioner is that the petitioner has not been refunded the excess amount of Rs. 2,513 /- which was so liable to be refunded to the petitioner after execution of the conveyance deed being the excess amount paid. Apart from this, an amount of Rs. 7,486/- has also been detained on account of retention money.