ARNIE CLUB Vs. NDMC

JUDGEMENT

(1.) At the outset I may record a displeasure. Pleadings of the respondent in the counter affidavit are far from adequate. Learned Counsel for the respondent while drafting the counter affidavit ought to have pleaded the facts with clarity and additionally should have placed on record the relevant resolutions. Needless to state, crystal clear pleadings help in issues being focused and this results in speedy disposal of a case.

(2.) In the two captioned writ petitions this Court is called upon to adjudicate upon the validity of the bills and notice of demand raised by the respondent upon the petitioners.

(3.) A residential complex, having numerous flats, called Golf Apartments at Sujan Singh Park was constructed by M/s. Universal Builders and Contractors. Petitioner in WP(C) 15171/2004 purchased flat No.9. Flat buyer agreement was executed between the petitioner and the builder on 9.9.1997. Possession of the flat was taken over on 23.10.1997. Date on which NDMC was intimated about the transfer has not been stated by the petitioner nor has it been stated by the respondent, but admittedly the notice of transfer was after September 1997.