RAJ KUMAR ARORA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE respondent/DDA has issued a fresh demand letter allotting flat no.566, 1st Floor, Sector A-10, Pocket 6, Narela to the petitioner. The cost of the flat as mentioned in the letter is Rs. 5,07,700/-. In addition, the petitioner is to pay Rs. 13,231.58, Rs. 21,170.52 and Rs. 1988/-towards service charges capitalized, ground rent capitalized and fire risk cover, respectively. The letter states that the said allotment was made to the petitioner in the draw of lots held on 13th September, 2006.

(2.) LEARNED counsel for the DDA states that this cost has been calculated on the basis of the earlier demand-cum-allotment letter issued after the draw of lots held on 3rd January, 1994. The said demand-cum-allotment letter is enclosed as Annexure P-1 to the Writ Petition. The petitioner by the said allotment letter was also allotted flat no. 386, pocket-6, Sector A-10, Narela. The total cost payable for the said flat was Rs. 5,32,500/-out of which the petitioner was liable to pay Rs. 2,63,651.35 during the block period 18th April, 1994-17th May, 1994 or with interest upto 16th July, 1994. The balance amount was payable in 120 equal monthly installments of Rs. 4460.69p w.e.f. 10th June, 1994.

(3.) THE petitioner did not take possession of flat no. 386, pocket-6, sector A-10, Narela and DDA has allotted the said flat to another person, who is in possession of the same. The petitioner claims that basic amenities were not provided by DDA and therefore he did not take possession of the said flat. The petitioner however admits that he did not write any letter to DDA during this period alleging that basic civic amenities were not available in the area.