MADAN LAL NAYAK Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This common order will disposed of 18 writ petitions. The facts are almost identical but for the sake of convenience, I have taken WP(C) No.3257/2007 as the lead case.

(2.) In 1996, DDA had invited applications for allotment of 3,500 expandable houses consisting of Category A, one room set and Category B, two rooms set. The petitioners herein deposited Rs.15,000/- in October, 1996 and were successful. The petitioner, Mr.Madan Lal Nayak, in WP(C)No.3257/2007, was allotted Category A flat with disposable cost payable of Rs.3,47,300/-. Subsequently in the draw of lots held on 21.3.1997, the petitioner was also given a specific flat number.

(3.) On 1st September, 1998, DDA raised another demand of Rs.4,52,600/- in the case of Mr.Madan Lal Nayak. In other cases also, similar demands were raised.