BHIM SEN SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is registered under the Self-Financing Housing Registration Scheme, 1979. He had deposited Rs.10,000/- as registration fee with DDA on 28th November, 1979.

(2.) By letter dated 25th February, 1982, the petitioner was informed that in the draw of lots held on 05.2.1982, the petitioner was allotted a category-II, FST Shalimar Bagh X Flat. The estimated cost of the flat was Rs.1,28,000/-. After adjustment of Rs.10,000/- which had been deposited by the petitioner at the time of registration, he was asked to deposit Rs.22,000/-, Rs.25,600/-, Rs.32,000/- and Rs. 25,600/- by 29.3.1982, 29.9.1982, 29.3.1983 and 29.9.1983 respectively.

(3.) As per terms and conditions of the allotment letter, the petitioner was entitled to interest on the instalment amount deposited by him @7% for period beyond 2" years till the date of issue of possession letter. The relevant terms and conditions of allotment reads as under:-