SANTOSH BHAT Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner seeks the quashing of a letter dated 8.8.2005 issued by the respondent Delhi Development Authority ('DDA') by which the petitioner was informed that her request for allotment of a flat with waiver of interest could be considered only if she gave consent for getting it at old cost plus interest plus restoration charges or current cost whichever is higher. It also challenges a the demand letter dated 16.3.2006 calling upon her to pay the old cost plus interest plus restoration charges in the sum of Rs. 25,50,407, for the allotment of the flat in question.

(2.) THE facts leading to the filing of the petition are that the petitioner was registered with the DDA under its Self Finance Scheme 1982 ('SFS'). Initially the registration was in the name of the petitioner's brother. In the draw held pursuant to the applications invited in the month of October-November 1987, the allotment did not mature. Thereafter in 1990, the DDA offered flats in various localities including Sarita Vihar.

(3.) TOWARDS the end of December, 1992 the DDA announced a scheme offering ready built flats in Sarita Vihar. On 8.1.1993 the petitioner applied for allotment of a flat under this scheme. A draw of lots was held on 23.3.1993. By a letter dated 26.3.1993/31.3.1993 the DDA informed the petitioner that she has been allotted a ready built flat in Sarita Vihar in Pocket E, IIIrd floor under Category II and the net amount payable by the petitioner was Rs. 6,19,960.