PURSHOTTAM KUMAR Vs. DELHI DEVLOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner prays that DDA be directed 10 allot a shop to him by charging price as per resolution contained in item No.28 dated 12.3.1992 passed by the "Delhi Development Authority. The resolution reads as under:-

(2.) Vide demand cum allotment letter dated 30.5.2002, allotting shop No.18, Zone E-6, Block 0 & P, Dilshad Garden admeasuring 18.69 sq. meters, petitioner has been directed to deposit Rs. 11. 59,500/-for the shop.

(3.) Claim of the petitioner is predicated on the plea that the price charged was Rs. 50,000- per sq. meter which was beyond the means of a person belonging to scheduled tribe. Needless to state, petitioner claims to be belonging to a scheduled, tribe. The claim is further predicated on a notice inviting tenders issued by DDA from the general public inviting offers for various shops in different localities. - Adjoining shop No.19 having same plinth area was notified at a reserve price of Rs,10,43,550/-. It is stated by the petitioner that the reserve price far shop No.19 was fixed on the basis of average auction rates for the previous year. Therefore, in terms of the resolution dated 12.3.1992, price to be charged from the petitioner had to be Rs. 10,43,550/- less 10%.