PRAKASH G. TAHILRAMANI Vs. DDA

JUDGEMENT

(1.) Vide the present petition, petitioner seeks directions thereby directing the respondent / DDA to calculate the cost of MIG Flat No. 544, 3rd Floor, Pocket-A, Block-Phase 2, Sector-17, Dwarka, New Delhi, allotted to the petitioner as per the rates applicable on the date of first draw, i.e., 30.07.2003 and allow the petitioner to pay the cost of flat on cash down basis instead of hire purchase without reducing the amount of share money and service charges capitalised at item no. 2 and 3 in the demand letter dated 25.01.2006.

(2.) Facts in brief are that petitioner had booked an MIG Flat, under New Pattern Scheme, 1979 (HUDCO) vide receipt no. 172768, Book No. 1728 dated 03.10.1979. In furtherance of this receipt, the petitioner got a registration number 28432 as per the certificate dated 03.06.1980, bearing residence of the petitioner as II-B/74, Lajpat Nagar, Delhi 24.

(3.) The petitioner was a tenant and as per requirement he had to change his residence frequently within a span of 2 3 years. Accordingly, in order to avoid giving intimation regarding the changed address every time, the petitioner had changed his address as under: Local Address : Mr. Prakash Tahilramani, 1044, Lodhi Complex, New Delhi 110003