(1.) These appeals by the Delhi Development Authority assail the correctness of the judgment and order dtd. 12/11/2021 passed by the High Court of Delhi in L.P.A. No.224 of 2019, whereby the appeal filed by the appellant was dismissed and the judgment of the learned Single Judge dtd. 15/11/2018 in Writ Petition (Civil) No.4459 of 2014 allowing the writ petition was confirmed. Further challenge is to an order dtd. 22/2/2022 passed in Review Petition No. 15 of 2022, by which the review petition was effectively dismissed except for a clarification that in the main judgement, in place of 'Jasola' with respect to the resolution of Institutional Allotment Committee,[IAC] and the approval of Lieutenant Governor, the word 'Vasant Kunj' be read.
(2.) Hello Home Educational Society,[The Society] desired to establish a new Junior High School (Class I to Class VIII) in Jasola area, New Delhi. For the said purpose, the Society was required to obtain an Essentiality Certificate, Sponsorship Letter and also the necessary recommendation from the appropriate authority. On 27/12/2000, an Essentiality Certificate was issued by the Deputy Director of Education. Thereafter, on 8/1/2002, Sponsorship Letter was issued by the Estate Branch, Lucknow Road, Delhi for setting up the Middle School in Jasola, District South Zone. It is after the fulfilment of these two conditions that the Land Allotment Committee recommends for allotment of the land.
(3.) According to paragraph 4 of the Sponsorship Letter, the same was valid for five years and the allotment of land would be made subject to Essentiality Certificate being valid and only for the area recommended. It further provided that in case land is not available in that area, the Society could approach the Land Allotment Committee for fresh sponsorship in areas where the land is available.