KAWAL K KAPOOR Vs. D D A

JUDGEMENT

(1.) The petitioner had applied under the 5th Self-Financing Scheme, formulated by the respondent (hereafter referred to as the ?DDA?) and was allotted a flat pursuant to a draw of lots held on 31.12.87. The direction sought for in these proceedings is for quashing of the decision of the DDA refusing to restore his allotment which had been cancelled by it.

(2.) In terms of the Self-Financing Scheme as well as the allotment letter, the cost of the flat had to be paid in four separate instalments; each such installment was indicated in the letter issued on 15.01.88. The total estimated cost of the flat was Rs. 3,42,280/-.

(3.) It is not disputed that the petitioner paid the first and second instalments but after some delay. The petitioner, however, did not deposit the interest amounts stipulated in the allotment letter. He also defaulted in the payment of third and fourth instalments which had to be made on 15.01.89 and 01.07.89.