H C SARIN Vs. DDA

JUDGEMENT

(1.) The present contempt petition has been filed alleging wilful disobedience of the order dated 23rd July, 2012 passed in WP(C) 4172/2012 whereby the respondent was directed to refund the deposits made by the petitioner towards the cost of the shop with interest @ 6 per cent per annum from the date when the payment was received till the date of refund.

(2.) Learned counsel for the petitioner states that the respondent-DDA has refunded Rs.12,90,296/- being the cost and interest payable on it. She, however, states that deposits mentioned in the order dated 23rd July, 2012 includes the earnest money deposit of Rs. 3,03,000/- which was paid by the petitioner on 07th August, 1998.

(3.) She prays that the said amount of Rs.3,03,000/- along with interest be refunded by DDA.