SHASHI BALA PATHAK Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioners, who are allottees under the Expandable Housing Scheme, 1996 (hereinafter referred to as "Scheme, 1996") challenge non-issuance of fresh Demand-cum-Allotment Letters. In fact, the petitioners seek Demand- cum-Allotment letters at the same rate/cost, as issued in 2014-15 to the other allottees of the Scheme, 1996.

(2.) The relevant facts of the present cases are that in 1996, the petitioners had applied for allotment of flats under the Scheme, 1996.

(3.) On 31st March, 1997, draw of lots was held and the petitioners were allotted flats. In 1998, Demand-cum-Allotment letters were issued to the petitioners. However, some of the petitioners challenged the demands raised in the said letters.