JAIN MEDICAL INSTITUTE Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Challenge is to letters dated 25.5.1992 and 2.9.1992 written by DDA to the petitioner. By and under letter dated 25.5.1992 disposable cost of the flat alloted to the petitioner has been charged at Rs.16,84,927/-. Vide letter dated 2.9.1992, after giving benefit of the amounts received, DDA has demanded Rs.7,15,194.30 from the petitioner.

(2.) DDA notified its first Self Financing Scheme For Commercial Flats somewhere in the year 1984. It was indicated that commercial buildings would be constructed in various localities. Applications were invited for being registered under the Scheme. Inter alia, brochures published by DDA indicated to the prospective applicants as under :-

(3.) Mode of allocation indicated was as under :-