REGENT COMPUTRONICS PVT. LTD.

Dinesh Elhence Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
H D VORA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED VS. DISTRICT BOARD BHOJPUR:DISTRICT BOARD SHAHABAD [REFERRED TO]
DAYAL SINGH VS. UNION OF INDIA [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
NARESH KUMAR VS. DEPARTMENT OF ATOMIC ENERGY [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]

JUDGEMENT

(1.) Present writ petition has been filed seeking a direction to the respondent-DDA to refund the amount of Rs. 1,07,000/- along with interest @12% p.a. from 1984 till date of payment.

(2.) It has been averred in the petition that petitioner was registered for allotment of MIG flat in general category in 1972.

(3.) On 14th December, 1983, petitioner was allotted a Flat No. 45A in Seikh Sarai and the petitioner deposited Rs. 99,097/-.

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DINESH ELHENCE Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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