SURESH KUMAR Vs. DDA

JUDGEMENT

(1.) The Petitioner has filed the present writ petition praying for directions to DDA to the effect that the revised Demand Letter received by the Petitioner on 10th September, 2012 cannot be read retrospectively. Brief facts of the case are that the Petitioner applied under DDA Housing Scheme, 2010 vide registration No. 1155789 dated 21.12.2010 for allotment of an HIG flat. On 18.04.2011, a draw of allotment of flats was held and the Petitioner was allotted Flat No. 708, Yamuna Block-6, D-6, GRP-4, 7th Floor at Vasant Kunj. A demand letter was issued to the Petitioner on 30.03.2012 setting out the net amount due in the sum of Rs. 94,20,172/- payable without interest by 31.03.2012 and latest by 26.09.2012 with interest, the total amount including interest being Rs. 97,68,589/-. As per the policy of the DDA, the Petitioner was given six months time for making the payment and in the communication dated 30th March, 2012 the payment schedule was set out as under:-

(2.) In the aforesaid communication, it was specifically mentioned as follows:-

(3.) At the foot of the communication dated 30th March, 2012, the following was recorded:-