RAJINDER SINGH Vs. D D A

JUDGEMENT

(1.) THE present writ petition is filed by the petitioner praying inter alia for directions to the respondent/dda to issue revised demand-cum-allotment letter in respect of flat bearing No. 282, Second Floor, Sector-23, pocket-2, Rohini, Delhi, to be allotted to the petitioner at the cost prevalent in the year 2004 when the priority of the petitioner was missed by the DDA at the tail end, in accordance with the policy of the DDA in that regard.

(2.) COUNSELS for the parties submit that the limited issue here is confined to the cost of the flat, as the aforesaid demand-cum-allotment letter dated 30. 10. 2006, was issued to the petitioner at the cost prevalent in october, 2006, whereas the petitioner has claimed entitlement for allotment of the aforesaid flat at the cost prevalent in the year 2004, i. e. the cost prevalent at the tail end when his priority was missed for fault of DDA.

(3.) THOUGH a counter affidavit has not been filed, counsel for the respondent states on instructions from her client that the calculation of the costs in respect of the plot has been agreed to be fixed at the cost as existing on 31. 07. 2004. Hence, the aforesaid grievance of the petitioner has been taken care of by the respondent at its end.