MEERUT DEVELOPMENT AUTHORITY Vs. HARINDER PAL SINGH

JUDGEMENT

(1.) MR . Justice Bhanwar Singh, President (Oral) - Heard Mr. S.K. Sharma holding brief for Mr. Ramraj, learned Counsel for the appellant and Mr. Umesh Kumar Srivastava holding brief for Mr. Yash Avasthi, learned Counsel for the respondent.

(2.) THE short question which we are required to determine is as to whether the respondent/complainant is under an obligation to pay the enhanced cost of Rs. 90,000.00 demanded from him by the Meerut Development Authority in regard to the House No. MH 49 in Pallav Puram Residential Scheme, Meerut.

(3.) THE admitted facts are that the aforesaid house was allotted to the complainant Harendra Pal Singh in a lottery draw held by the Meerut Development Authority and its possession was handed -over well in time. It is also not disputed that a total sum of Rs. 3,46,000.00 had by the time of taking delivery of possession been deposited by the complainant. However, the complainant was aggrieved of the demand letter of October 15, 1991 whereby an additional sum of Rs. 90,000.00 besides a penalty of Rs. 3,171.00 for late payment of the instalments was demanded.