R S MONGA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner, who is an allottee of flat No.B-498, SFS, Category III, Sarita Vihar, New Delhi, has filed the present writ petition, seeking quashing of letter dated 3/12/1998 (Annexure G). Petitioner also sought to prohibit DDA from resuming possession of flat No.B-498, SFS, Category III, Sarita Vihar, New Delhi following cancellation of allotment.

(3.) Petitioner in this case candidly admits that he has constructed a room by covering the front court yard. Petitioner took up the plea that he had been assessed to and levied house tax in respect of this additional construction. It appears that petitioner is labouring under the misconception that once the room was assessed to house tax and payment made, it would confer legitimacy to the illegal construction.