DELHI DEVELOPMENT AUTHORITY Vs. MS SWARAN

JUDGEMENT

(1.) Delhi Development Authority (hereinafter referred to as DDA, for short) is the common party to the present Appeals. As similar issues are involved, both the Appeals are being disposed of by this common judgment.

(2.) Ms. Swaran was enrolled under the Rohini Residential Scheme, 1981 for allotment of plot under the LIG category. She had deposited Rs. 2081/- with the DDA on 23rd March, 1981. After waiting for almost 15 years in the draw of lots held on 27th March, 1996, she was allotted a plot measuring 32 sq. yards.

(3.) A demand-cum-allotment letter dated 11th /18th September, 1996 was issued calling upon her to make payment of Rs. 86,739.58/- , after adjustment of the of the deposit made in 1981and interest accrued thereon, in the following manner : Rs. 31,799.44 within 30 days of the issue of the demand-cum-allotment letter; Rs. 45,399.20 within 90 days of the issue of the demand-cum-allotment letter and Rs. 9560.04 was to be paid within two months from the date of receipt of the communication offering possession or before taking possession, whichever was earlier.