NARINDER BHATIA Vs. DELHI DEVELOPMENT AUTHORITY & ORS

JUDGEMENT

(1.) Vide order passed today, this writ petition was dismissed with costs of Rs. 25,000/-, for reasons to be recorded separately. This judgment proceeds to record the reasons therefor.

(2.) On 17th February, 1995, Mr. Suresh Chandra Sinha (Respondent No.2 herein) applied for allotment of a house, under the Expendable Housing Scheme-1995, and was allotted House No. 140, Pocket-26, Sector-24, Rohini, vide demand-cum-allotment letter dated 1-15th August, 1995. The amount was to be deposited in six equal installments, to be paid on quarterly basis.

(3.) Respondent No.2 paid the first three installments well in time, but the remaining three installments were paid on 6th November, 1998, though the last date for payment thereof was 16th January, 1997.