SHAKUNTALA KATOCHI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Issue Rule. Mr. Andley waives notice of Rule. With consent of counsel for the parties the matter was heard for final disposal.

(2.) The Petitioner is aggrieved by demand for the sum of Rs.10,68,588/- towards the cost of a SFS flat allotted to her in Vasant Kunj on 1.4.1991.

(3.) The admitted facts are that the Petitioner, a registrant with the Delhi Development Authority (hereafter called as the "DDA"), sought for change of a Scheme; similar requests were apparently acceded to by the DDA which held a special draw on 18.2.1991. The Petitioner was declared successful as is evident in an advertisement issued on 1.3.1991. After that there was absolute reliance by the DDA. The Petitioner heard nothing and was also not communicated about allotment of a specific fla; no Demand cum allotment letter was issued. It is contended and averred on behalf of the Petitioner that not less than 50 reminders were addressed to the DDA besides innumerable personal visits.