DELHI DEVELOPMENT AUTHORITY Vs. RAM KUMAR SHARMA

JUDGEMENT

(1.) The Appellant has preferred an appeal under Clause X of the Letters Patent against a judgment and order dated 14th August, 2003 passed by a learned Single Judge allowing CWP No.655/2001 filed by the Respondent. We find merit in the appeal and are of the opinion that it should be allowed.

(2.) The controversy in the present case is rather narrow and concerns the cost payable by the Respondent for a flat allotted to him.

(3.) The Respondent's mother (his predecessor in interest) registered herself under the 5th Self Financing Scheme of the Delhi Development Authority (DDA) in 1982. She was issued a letter on 26th December, 1991 allocating a category II flat in her name in Jasola, Block-7 on the third floor. The tentative cost of the flat was indicated as Rs.5,15,400/- and the schedule of instalments was as follows: - <FRM>JUDGEMENT_143_ILRDLH15_2006Html1.htm</FRM>