YASHPAL SINGH Vs. D D A

JUDGEMENT

(1.) The agricultural land of the petitioner having been acquired for the planned development of Delhi, an alternative plot measuring 90 sq. mtr. was allotted to him, as per the policy of the respondent to allot alternative plot to persons whose land is acquired by them. Vide Demand-cum-Allotment letter dated 18th March, 2008, the petitioner was asked to pay the premium of the land at the pre-determined rate of Rs.6108.00 per sq. mtr. in the following manner:-

(2.) It is an admitted case of the parties that the petitioner did not make payment in terms of the above referred schedule contained in the Demandcum-Allotment letter dated 18th March, 2008. Vide order dated March 13,2008, the respondents were asked to consider the request of the petitioner for extension of time on payment of appropriate interest for the period during which there was delay in making payment in terms of the Allotment letter. The learned counsel appearing for the respondent/DDA states that has taken instructions and the instructions given to him is that since there was delay beyond 180 days, the same cannot be condoned. Learned counsel for the respondent has relied upon a Resolution passed by DDA, vide Item No.52/2004, which reads as under:-

(3.) Since the case of the petitioner is not covered under the abovereferred policy decision of DDA, it is not possible for the respondent to condone the delay in making payment by the petitioner.