REGENT COMPUTRONICS PVT. LTD.

D.M.TALWAR Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

JUDGEMENT

(1.) This Judgment shall dispose of 22 writ petitions. All these writ petitions question the escalation in prices of commercial flats offered by the Delhi Development Authority (DDA) under the First and Second Self-Financing Schemes (SFS) of 1984 and 1985 respectively. The common grievance of the petitioners is that the price being charged for the flats allotted to them is much higher than the price indicated at the time of application and that there was no justification on the part of the DDA for charging such an escalated price. THE QUESTIONS

(2.) The questions that arise for determination are:-

(3.) The facts are as follows. There are two sets of petitions: one, dealing with the First SFS Scheme of 1984 and the other dealing with the Second SFS Scheme of 1985. Although the questions are common, the fact situation is slightly different in the two sets and, therefore, need to be dealt with separately. The 1984 SFS Scheme

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D M TALWAR Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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