BHUSHAN KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner seeks a writ of mandamus or a direction to the respondent/dda to permit him to pay the balance sum towards the cost of the flat allotted to him at par with the direction dated 12th August, 2004 passed in W. P. C. No. 3296 of 1999.

(2.) THE petitioner had applied for allotment of a MIG flat in New Pattern registration Scheme 1979 and he had initially deposited an amount of Rs. 4,500/-on 25th September, 1979.

(3.) THE priority of the petitioner matured in 1999 and in a draw of lots, Flat no. 327, Third Floor, Sector 14, Pocket B, Dwarka, Phase II, New Delhi, was allotted to the petitioner and a demand-cum-allotment letter dated 20th/24th february, 1999 was issued. The petitioner was liable to pay a cost of rs. 7,61,043. 33 out of which Rs. 20,000/- was payable within 30 days as acceptance of the offer and the remaining amount was payable by 10th May, 1999. The flat was allotted on cash down basis and entire consideration with interest was payable till 25th May, 1999. The petitioner was liable to pay a total sum of Rs. 7,32,483. 33.