PADMA KAUL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed by the legal heirs of the erstwhile allottee of a plot of land in Kashmiri Cooperative House Building Society numbered as Plot No. 7, Block A, Pamposh Enclave, New Delhi. The petitioners have challenged the demand raised by the respondent/DDA for payment of unearned increase of Rs.41,06,904/- and Rs.33,26,592/- as interest thereon for the period 29th September, 1993 till March, 1998.

(2.) The brief facts of the case as averred by the petitioners through Mr. Sandeep Sethi, Sr. Advocate are as follows:-

(3.) The petitioners' case is that their case is fully covered by the judgment of this Court in H.R. Vaish vs. Union of India &Ors., reported as 100(2002) DLT 370. The relevant position of law laid down in the said judgment :-