JINESH KUMAR JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner was allotted an MIG flat on hire purchase basis by allotment cum demand letter dated 25th September, 2003. The total cost of the flat was Rs.8,94,570/-. As per allotment cum demand letter, the petitioner was required to pay Rs.5,37,060.82/- by 29.11.2003 or with interest latest by 27th February, 2004 in which case he was liable to pay Rs.5,56,925/-.

(2.) The allotment cum demand letter also specifically states as under:-

(3.) It is an admitted case of the petitioner that he had deposited Rs.2 lacs on 28th January, 2004 Thereafter, he had deposit Rs.13,600/- on 5th February, 2004, but he did not deposit the balance amount in terms of the allotment letter.