PURSHOTTAM KUMAR Vs. DELHI DEVELOPMENT AUTHROITY

JUDGEMENT

(1.) THE appellant, a person belonging to the scheduled tribe, applied to the DDA for allotment of a shop under the SC/st category in Zone E-6, Dilshad Garden, New Delhi. A draw of lots was held by the DDA on 08. 05. 2003 and shop no. 18, lsc, Block O and P, Dilshad Garden, New Delhi was allotted to the appellant in terms of the allotment letter dated 30. 05. 2003. The allotment letter stated that as per the terms and conditions of allotment, 25 per cent of the premium was to be paid within 60 days while balance 75 per cent had to be paid in 24 equated monthly instalments inclusive of interest at the rate of 6 per cent per annum. The cost of the shop was stated to be Rs. 11,59,500/- and the monthly instalments were quantified at Rs. 38,550/ -.

(2.) THE appellant did not pay any amount, but approached the dda stating that the price of the shop was not within his means.

(3.) IT is the case of the appellant that on an enquiry, he found that a similar shop bearing no. 19 in the same locality had been put in the tender at Rs. 10,43,550/- for the general category.