Lalit Kumar vs Delhi Development Authority
2009 Latest Caselaw 2499 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           W.P.(C.) No.16456/2006

%                        Date of Decision: 06.07.2009

Lalit Kumar                                                 .... Petitioner
                         Through Mr.R.K.Saini, Advocate

                                  Versus

Delhi Development Authority                      .... Respondent
                    Through Ms.Anusuya Salwan, Advocate
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.    Whether reporters of Local papers may be                YES
      allowed to see the judgment?
2.    To be referred to the reporter or not?                   NO
3.    Whether the judgment should be reported in               NO
      the Digest?


ANIL KUMAR, J.

*

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.

July 06, 2009                                     ANIL KUMAR, J.
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