MR. NAVPREET SINGH BHATTAL Vs. DELHI DEVELOPMENT AUTHORITY THROUGH ITS VICE CHAIRMAN AND THE ASSTT. DIRECTOR, SFS DELHI DEVELOPMENT AUTHORITY VIKAS SADAN, INA

JUDGEMENT

(1.) AGGRIEVED by the order passed by the learned Single Judge the appellant has preferred the present appeal before us. The learned Single Judge while holding that the case was covered by the decision of the Full Bench of this Court in Renu Bali v. Delhi Development Authority, 2006 I AD (Delhi) 127 upheld the payment raised by the respondent/DDA vide their letter dated 8.7.2003 whereby the DDA had decided to allot a flat in Vasant Kunj on payment of current cost of the year 1999 -2000 and interest @ 7% per annum (compounded) for later period till the issue of demand letter.

(2.) WITH the approval of L.G. a decision was taken that the current price for South Delhi Flats will be worked out by adding a surcharge of 20% from the price worked out as per old format. The approval of L.G. to this decision was granted on 12.7.1996.

(3.) WITH the revision aforesaid, a question has arisen whether delay should be got regularised or flats should be disposed of at current price since that can fetch perhaps some more revenue in few cases.