SHANTA BHAGATI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Appellant is aggrieved by the judgment order dated 30th August 2005 passed by a learned Single Judge in WP (C) No. 1861 of 2005 whereby even though the writ petition was allowed, the Appellant was directed to pay interest to the Delhi Development Authority (DDA) @ 12% per annum.

(2.) We are of the view that the grievance of the Appellant is justified and the appeal deserves to be allowed since there was no occasion for the learned Single Judge to award interest to the DDA.

(3.) The Appellant's husband was registered with the NPRS Scheme, 1979 floated by the DDA for allotment of an MIG flat. In 1980, the Appellant's husband changed his residence and this was admittedly intimated to the DDA. Unfortunately, though not unsurprisingly, the concerned officer of the DDA did not take note of the change of address.