PREM LATA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a second round of litigation. The first round ended when order dated 1.4.2003 was passed by this court in WP(C) No. 6630/2003 and other connected petitions. Said order reads as under:-

(2.) Run up to the filing of writ petition aforesaid and connected petitions was the demand-cum-allotment letter issued to the writ petitioners therein. Inter alia, following was recorded:-

(3.) For a 5 sq. meter cemented platform (thara) D.D.A. had demanded Rs.2,35,000/- as premium. Said demand was questioned, inter alia, that petitioners had never submitted any tender. Order dated 1.4.2003 as noted in para 1 above was passed quashing the demand but leaving issue of cost open for challenge, if allottee was aggrieved by the subsequent demand.