RESIDENTS WELFARE ASSOCIATION Vs. DELHI DEVLOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal (as well as the connected appeal LPA 888/2004 both under Clause X of the Letters Patent) is directed against the judgment and order dated 4th August, 2004 passed by a learned Single Judge in WP (C) 682/1989 and WP (C) 3137/1987.

(2.) This appeal has been filed by the Residents' Welfare Association of DDA flats in Pocket BG of Paschim Vihar, while the connected appeal has been filed by one of the residents of the same pocket and a member of the appellant association.

(3.) The grievance of the appellants is that 288 flats in Pocket BG Paschim Vihar were constructed by the DDA under one scheme and at the same time but 162 of these flats, which were allotted to the appellants, were 12% costlier than the 126 flats earlier allotted to others. The appellants challenged this cost differentiation in writ petitions filed under Article 226 of the Constitution.