SUPREME COOPERATIVE GROUP HOUSING SOCIETY LTD. Vs. DDA

JUDGEMENT

(1.) PETITIONER , Supreme Cooperative Group Housing Society Ltd. has filed the present Writ Petition against DDA with several prayers. The prayer with regard to the issue of C and D forms was considered and decided by Order dated 25th March, 2009 passed by Hima Kohli, J. For the sake of convenience the Order is reproduced below :

(2.) I have heard learned Counsel for the petitioner and the respondent -DDA on the question of composition fee, ground rent and interest due thereon and construction of one less dwelling unit.

(3.) ON the question of construction of one less dwelling unit, learned Counsel for the petitioner states that 300 dwelling units were required to be constructed on the plot of 5 acres allotted to the petitioner -Society and in fact 300 dwelling units have been constructed. Learned Counsel for the respondent -DDA very fairly states that DDA will carry out inspection and in case the aforesaid statement is found to be correct, the petitioner -Society will not be called upon to pay Rs. 76,825.55 for construction of one less dwelling unit. However, in case the petitioner has constructed 299 flats the said charges will be payable. Learned Counsel for the petitioner agrees to the said statement made by learned Counsel for the respondent -DDA. DDA will carry out inspection after giving notice to the petitioner -Society.