SHOBHA SARAF Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) DESPITE last opportunity granted to the respondent DDA to file the counter affidavit subject to payment of cost of Rs. 1000/- by order dated 20th April, 2009, neither the counter affidavit has been filed nor has the cost been paid. The learned counsel for the respondent states that he has not received the file from the respondent nor he has received any instructions. In the circumstances, right of the respondent to file the counter affidavit is closed.

(2.) THE petitioner booked a MIG Flat by registration No. 34263. The petitioner had deposited an amount of Rs. 4500/- on 10th June, 1980 under New Pattern Scheme, 1979. A certificate of registration was issued in the name of petitioner on being registered under the said scheme.

(3.) A demand-cum-allotment letter for the block dates 9th/10th January, 1991 was issued to the petitioner for flat No. 30, Sector 15, Block E-2, Pocket 3, rohini. The cost of the flat was Rs. 2,92,600/ -. According to the policy prevalent at that time the petitioner was entitled to get the flat allotted to him cancelled on payment of 20% amount of the initial deposit.