- (1.) LEAVE granted in all the Special Leave Petitions. CIVIL APPEAL Nos. 6666, 6667, 6668-6698, 6799-6732 and 6733 OF 2000 CIVIL appeals @ SLP (CIVIL) Nos. 25385 of 2005, 1003, 8033 of 2006 and 13512 of 2006:
(2.) THIS batch of appeals arising out of a judgment and order dated 23-7-1999 passed by a Division Bench of the Delhi High Court, inter alia, in Writ Petitions No. 793 of 1993 as also a judgment and order dated 22-7-2005 passed by a Full Bench of the Delhi High Court in Letters Patent Appeal Nos. 844 of 2003 etc. were heard together and are being disposed of by this common judgment. Delhi Development Authority (for short, 'the Authority') has been constituted under the Delhi Development Act, 1957 (for short, 'the Act' ). Indisputably, it develops different areas in the town of Delhi and constructs houses for all groups of people. Principally it allocates flats under six different schemes viz : (i) Self Financing scheme (SFS); (ii) Higher Income Group Scheme (HIG Scheme); (iii) Middle income Group Scheme (MIG Scheme); (iv) Lower Income Group Scheme (LIG scheme), (v) Janata Scheme; and (vi) Expandable Housing Scheme.
(3.) THE flats constructed and allocated under the SFS Scheme are distinct and different from the other five schemes launched by the Authority. We shall advert to the said distinction a little later. Suffice, however, it to say that not only costs of such schemes are calculated on different basis but the rights and stipulated liabilities thereunder are also different. Cost of flats vary from scheme to scheme. Under one of the schemes, applications were invited by the Authority from 22-12-1992 to 11-1-1993.;