RAM NATH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a petition seeking amongst others, the following prayers:-

(2.) Mr. Ashwani Kumar, the son of the Petitioner, registered for the allocation of SFS Flat vide FDR/ Registration No. 038110 dtd. 24/7/1985. In the draw of lots held on 31/12/1987, the Petitioner's son was allotted a Category II SFS Flat in Pocket D and E of Sarita Vihar at an estimated cost of Rs.2,89,000.00.

(3.) Thereafter, a public notice indicating the revised due dates of payment of installments in respect of flats allotted in Sarita Vihar, Pocket D and E was issued by the Respondent authority. In terms of the due dates, the Petitioner's son paid all the installments before their respective due dates. However, there was a delay of three years in making the payment of the last installment.