DELHI DEVELOPMENT AUTHORITY Vs. TRILOK SINGH SAWHNEY

JUDGEMENT

(1.) The Appellant is aggrieved by a judgment and order dated 5th August, 2002 passed by a learned Single Judge in WP (C) No.158 of 1999. By the impugned judgment and order, the writ petition filed by the Respondent was allowed and it was directed that the unearned increase deposited by the Respondent be refunded to him with interest @ 18% per annum from the date of deposit till payment.

(2.) The facts of the case are in a rather narrow compass and the controversy is now settled by a decision of the Supreme Court.

(3.) Briefly, one Kailash Chand Jain was the owner of Plot No.D-924, New Friends Colony, New Delhi. He executed a Will dated 18th June, 1981 bequeathing the plot to the Respondent.