DELHI DEVELOPMENT AUTHORITY Vs. CORPORATION BANK

JUDGEMENT

(1.) This appeal emanates from an order dtd. 11/8/2014 passed in Writ Petition (C) No. 5005 of 2014 by which High Court of Delhi has dismissed the writ petition preferred by the appellant.

(2.) The relevant facts leading to filing of this appeal are as under:-

(3.) The Delhi Development Authority-the Appellant (hereinafter referred to as "DDA ") on 1/10/2001 allotted Plot No. 25, Facility Centre-33 Kalindi Kunj Road, Jasola, New Delhi admeasuring 877.50 square metres (hereinafter referred to as "subject plot ") to Respondent No. 2 namely, Sarita Vihar Club (hereinafter referred to as "the club ") on leasehold basis. The subject plot was allotted to the club on a premium of Rs.62,96,664.00 for construction of a recreational and sports club. The club was required to pay a provisional premium, in respect of subject plot, at the rate of Rs.2,90,40,000.00 per acre with annual ground rent at the rate of Rs.2.5 % per annum of the total premium. As per the letter of allotment dtd. 1/10/2001, the club, with previous consent in writing of the Lieutenant Governor of Delhi, could mortgage or charge the subject plot to such person as may be approved by the Lieutenant Governor in his absolute discretion.