KALKA EDUCATIONAL SOCIETY REGD Vs. D.D.A

JUDGEMENT

(1.) RULE . Petition heard for disposal.

(2.) BRIEF facts, which have led to the filing of the present petition, are that petitioner is stated to be a registered educational society, running a school as Kalka Public School from a building constructed by it on a land allotted by the DDA at Alaknanda, Kalkaji, New Delhi, measuring 3.59 acres, which was allotted to the petitioner society by the DDA vide allotment letter dated 02.01.1986 and physical possession of which was handed over to the petitioner on 02.05.1991.

(3.) PETITIONER society is stated to have made a representation to the DDA on 20.07.1992 and on various other dates. The petitioner was directed to deposit a sum of Rs.1,79,293.00 as ground rent by a letter dated 16.01.1995 and also directed to file form under Section 37-I duly signed and issued from the income tax authority to enable the DDA to execute a lease deed in favour of the petitioner society. Ground rents and other payments are stated to have been deposited on 06.05.2004. Petitioner is also stated to have approached the Permanent Lok Adalat as well, however, having received no satisfactory response from the DDA, petitioner has filed the present writ petition.