LALIT KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE learned counsel for the petitioner states that the petitioner has been allotted flat No. 113, Pocket 14, Sector 20, Rohini, Delhi under the new pattern registration scheme. The learned counsel contends that though the allotment letter has been issued, however, the rate charged is the current cost which according to the petitioner, he is not liable to pay. The learned for the petitioner states that the time to deposit the demand raised by the DDA is by 20th November, 2009. Since the demand raised by DDA now is not the subject matter of this petition, the learned counsel on instructions seeks that the petition be disposed of with liberty to the petitioner to challenge the amount demanded by the petitioner by letter dated 24th May, 2009 in respect of flat no. 113, Pocket 14, Sector 20, Rohini in the name of the petitioner by filing a separate petition. Consequently, the petition is disposed of with the liberty as prayed for. All the pending applications are also disposed of.