MOUNT CARMEL SCHOOL SOCIETY Vs. D D A

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgment and order of a Division Bench of Delhi High Court dated 7.9.2005 passed in LPA No.404 of 2003.

(3.) Appellant is a society registered under the Societies Registration Act. It runs an educational institution. It applied for allotment of four acres of land for running a senior secondary school before the Delhi Development Authority. The Institutional Allotment Committee which was constituted by the Authority, made recommendations for allotment of four acres of land. Indisputably the competent authority of the DDA took a policy decision only to allot two acres of land.