T R S VARADAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) .This application seeks determination of the amount which the petitioner is liable to pay by way of cost price for the flat allotted to the petitioner in compliance with the order dated 6.11.95 disposing of CW 203/95 filed by the petitioner.

(2.) .The petitioner had registered himself for allotment of a flat under the New Pattern Registration Scheme, 1979. The petitioner was to get a MIG flat, on hire purchase baas. In its judgment dated 6.11.95, the Court has found the petitioner entitled to allotment of a flat on 25.3.89 - the date on which the petitioner was allotted a flat. But that allotment was lost by him for no fault of his. There was a change in the address of the petitioner, due intimation whereof was given to the DDA but the concerning clerk did not bring the change on record of the file which lapse resulted into communications to the petitioner being sent to a wrong address and those being misdelivered. The court has directed the DDA to issue allotment-cum-demand letter to the petitioner within four weeks in respect Of flat No.11, Pocket C-8, Lawrence Road, Delhi on the same terms and conditions on which allotment was made on 28.3.89.

(3.) .In compliance with the order of the Court an allotment-cum-demand letter has been issued to the petitioner on 6.12.95/12.12.95. The disposal cost is shown as Rs.l,65,300.00 . Payment term is hire purchase. An amount of Rs.4500.00 already deposited by the petitioner is acknowledged. The petitioner is aggrieved by the following parts of the allotment letter :-