NARESH KUMAR MAHAJAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Claim of the petitioner is towards belated construction interest. Basis of claim is clause 4 of the terms and conditions notified by DDA for its Self-Financing Scheme. The clause reads as under :

(2.) As per the Self Financing Scheme notified by DDA, registrants had to opt as and when DDA notified flats to be constructed in an area. Those who opted had their registration particulars entered at a draw of lots. To the lucky ones, an allocation was made. It may be clarified that allotment of a specific flat had to follow.

(3.) Allocation meant that the successful registrant was informed that he would get a flat in a particular area. He was also informed whether the flat was a ground floor, first floor or second floor flat. The successful registrant had to be indicated the estimated cost of the flat. Four, six monthly installments had to be paid. The fifth and final instalment had to be demanded and paid when specific flat was allotted. Possession was to follow thereafter.