DELHI DEVELOPMENT AUTHORITY Vs. JOGINDER S MONGA

JUDGEMENT

(1.) These appeals involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) BACKGROUND FACTS : The admitted facts are : the lands in question being Nazul lands are governed by the provisions of the Delhi Development Act, 1957 (The Act) and the Delhi Development Authority (Disposal of Development Nazul Land) Rules, 1981 (The Rules) framed thereunder. Pursuant to or in furtherance of the provisions of 'The Act' and 'The Rules', the appellant herein granted lease in favour of a Co-operative Society known as the Government Servants Co-operative House Building Society Limited, Shri Mangal Singh Monga, Shri N. R. Pillai and Shri Satish Chander Malhotra were the members of the said Co-operative Society. They in terms of the provisions of 'The Rules' were required to execute deeds of sub-lease in favour of the lessee as also the President of India.

(3.) The factual matrix of the matter is being considered from the case involved in Civil Appeal No. 1781 of 2000.