LAWS(DLH)-2006-7-215

M.R. WARERKAR Vs. DDA

Decided On July 11, 2006
M.R. Warerkar Appellant
V/S
DDA Respondents

JUDGEMENT

(1.) ISSUE rule. With consent of counsel for the parties the petition was taken up for final disposal.

(2.) THE writ petitioner claims a direction for quashing of order/letters dated 5.5.00 and 5.1.01 issued by the Respondent Delhi Development Authority (hereafter referred to as the 'DDA'), requiring him to deposit interest @ 18% on the sum of Rs. 1,10,763/ - for the period 4.3.1977 to 3.6.2000 ( hereafter 'the period in question').

(3.) THE undisputed facts of this case are that one Shri T.P.Narayanan was allottee/owner of plot No. A -23 Gulmohar Park, Delhi Union of Journalists Cooperative House Building Society (hereafter referred to as the 'Gulmohar Park') . The allottee died on 10.12.1975. As per a Will executed by him, the right, title and interest in the property was bequeathed to the Petitioner, who approached the DDA to record his name. This request was acceded to and the Petitioner's name was mutated by DDA, in its records, by order dated 14.3.1977. Later, the Petitioner was also admitted as a member of the society in 1978 pursuant to a no objection letter issued by the DDA in that regard. The Petitioner had sought for permission, in terms of the lease deed to mortgage the property, which was granted by the DDA on 5.5.1983, to secure a house building loan. On 16.10.1984 the DDA issued an occupancy certificate to the petitioner.