DDA Vs. ALL INDIA NAVAL DRAUGHTSMAN

JUDGEMENT

(1.) By the present appeal, the appellant seeks to impugn the order dated 25.04.2005 passed by learned Single Judge.

(2.) The contention of the appellant is that DDA had floated an Expandable Housing Scheme with facility of scope for expansion. The response to the scheme from the general public was not very enthusiastic. The DDA had about 7000 expandable houses available. Hence, vide resolution dated 27.08.1996, DDA floated a new Expandable Housing Scheme where 50% of the flats were proposed to be offered to the general public while 50% were proposed to be offered to Public Sector Undertakings/Government Organizations. It is stated that as an incentive to the general public a discount was announced for the Expandable Housing Scheme to those who make payment on cash down basis. It is urged that it was clearly stipulated in the resolution that the incentives/discount will not be provided to Public Sector Undertakings/Govt. organizations. It is further stated that the brochure which was issued, clearly indicated that only 50% of the available houses were available for individuals. The allottees who were making 100% payment before taking possession were to be given discounts of 15% per unit located in Narela, Rohini, Kondli Gharoli and 5% per unit located in Dwarka. These discounts according to the appellant/DDA were not available to the Public Sector Undertakings/Govt. organizations.

(3.) It is further submitted that Naval Headquarter, for providing houses to Naval Draftsmen and certain civilian employees, had approached the DDA. It is stated that as DDA could not offer flats to individual other than those who apply in the scheme for the public and hence the petitioner/respondent association was formed and got registered.