ROHIT CHANDER Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) ADMIT. WITH the consent of the parties, the matter is taken up for final disposal.

(2.) THE petitioner has sought quashing of demand raised by demand cum allotment letter dated 16th May, 2007 and a direction to the Delhi Development authority to issue a revised demand cum allotment letter on the old cost prevalent on 7th March, 2000 and refund the excess amount.

(3.) THE learned counsel for the petitioner relies on (2009)I AD (SC) 305, Delhi Development Authority and Anr v. Joint Action committee, Allottee of SFS Flats and Ors.