POOJA KHEMKA AND ORS. Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) PRESENT batch of writ petitions has been filed challenging the demand of unearned increase by the respondent -DDA levied upon the petitioners on some of the commercial plots in PVC Bazar, Tikri Kalan, Delhi.

(2.) THE relevant facts of the present petitions are that in 1996 the respondent -DDA floated a Scheme for allotment of commercial plots for the benefit of units that were to be shifted from Jawala Puri, PVC Market to PVC Bazar Tikri Kalan, Delhi.

(3.) HOWEVER , on account of failure of the original allottees to repay the loan, Delhi Financial Corporation repossessed the said plots.