AMAR NATH HIRA Vs. D.D.A.

JUDGEMENT

(1.) RULE .

(2.) WITH the consent of the parties, writ petition is set down for final hearing and disposal.

(3.) IT is the case of the petitioner that after a long wait of over 24 years he was finally allotted an MIG flat bearing No. 95, Sector 19, Pocket - 1, Third Floor, Dwarka, Delhi, vide draw held on 26.12.2003. Consequent thereto, he was issued a demand -cum -allotment letter dated 27.02.2004 on hire purchase basis at the total cost of Rs. 9,44,360/ -. As per the demand -cum -allotment letter, petitioner was required to make the payment of Rs. 5,17,360/ - towards initial deposit by 26.07.2004 and the balance amount was to be deposited in 120 equal monthly installments. Much prior to the last date of making the payment i.e. 26.07.2004, the petitioner vide letter dated 01.06.2004 sought conversion of payment from hire purchase to cash down basis and also requested for issuance of a fresh demand -cum -allotment letter. The respondent - DDA issued a fresh demand letter on cash down basis in respect of the said flat to the petitioner having block date of 06.07.2004, however, inadvertently the date for making the payment remained unchanged as per earlier demand letter dated 27.02.2004. As per this demand letter, the petitioner was required to pay Rs. 5,62,542/ - towards the initial deposit to be paid upto 26.06.2004 and the balance amount of Rs. 4,21,009.04 was to be paid upto 10.07.2004.