OM PRAKASH BHALLA Vs. DDA

JUDGEMENT

(1.) THE present Appeal is directed against the Order dated 22nd May, 2006 passed by the learned Single Judge dismissing the writ petition filed by the appellant.

(2.) THE appellant, in a draw of lots held on 8th July, 1997 was allotted a flat in Rohini by the Delhi Development Authority (hereinafter referred to DDA, for short). Allotment letter was issued on 25th September, 1997 and the appellant was asked to confirm his acceptance and pay the entire amount of Rs. 6,94,031/- within 90 days. Subsequently, a revised demand letter dated 25th September, 1997 with some minor modifications was issued for the same amount .

(3.) IT appears that from March 2005 onwards, for the first time the appellant started writing letters seeking restoration of his allotment and stating that he was ready and willing to pay the cost as demanded by the DDA. It goes without saying that the appellant got negative response stating that the appellant's case has been examined again and again but the position remains the same.