KULWANT SINGH Vs. DDA

JUDGEMENT

(1.) The present writ petition avers thus.

(2.) Towards the end of 2014 or the beginning of 2015, a residential plot, admeasuring 32 sq. mtr., was allotted, to the petitioner, by the respondent-Delhi Development Authority ("the DDA"), in Sector 34, Rohini, under the well-known "Rohini Residential Scheme-1981. This was followed by a second letter, dated 14th July, 2016, from the DDA, requiring the petitioner to make payment, for the said allotment, along with interest, as a "last and final opportunity" by 25th July, 2016. On being informed by the officials of the DDA, that the amount payable by him was Rs. 5,22,300/-, the petitioner deposited the said amount with the DDA, by National Electronic Funds Transfer (NEFT). Further documents were also sought by the DDA which, too, the petitioner provided. In these circumstances, avers the writ petition, the petitioner was "shocked" to receive a letter, dated 28th April, 2017, addressed to him by the DDA, which read thus:

(3.) All that the DDA condescended to issue to him, however, avers the apparently chagrined petitioner, was the following missive, dated 21st September 2017: "DELHI DEVELOPMENT AUTHORITY LAND SALES BRANCH (ROHINI) ROOM NO. 111, 1ST FLOOR, C-3, VIKAS SADAN, NEW DELHI-23 No. F.16 (11962) 2012/RHN/DDA/684 Dated: 21-09-17 To Shri Kulwant Singh, S/o Shri Balbir Singh, R/o B-5/224, Ground Floor, Sector-3, Rohini, Delhi 110085 W.P.(C) 10988/2017 Page 4 of 12 Sub: Regarding refund of full amount deposited towards allotment-cum-demand letter of plot bearing No. 1466, Pocket C-1, Sector-34, measuring 32 sq. mtr under Rohini Residential Scheme-1981 vide application No. 26343 and priority No. 20227. Sir, Please refer to your letter dated 09.08.2017 on the subject cited above. In this regard I am to inform you that your request for refund of full amount deposited towards allotment-cum-demand letter of plot bearing No. 1466, Pocket C-1, Sector-34, measuring 32 sq. mtr. under Rohini Residential Scheme-1981 vide application No. 26343 and priority No. 20227 was examined by the Competent Authority. However, it is regretted that the same could not be acceded to. The entire amount of premium of plot has been forfeited by the Competent Authority as viewed the case as deliberate defrauding of DDA by fraud payment, even after taking the refund of registration money in year 2001 against application No. 26343 & FDR No. 15928. Yours faithfully, Sd./- Dy Director, LSB (Rohini)"