SIVKAN EDUCATIONAL SOCIETY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) On 24th June, 1999, the petitioner applied, to the Delhi Development Authority (DDA), for allotment of land at Pappan Kalan, Dwarka, for setting up of a Senior Secondary School. One of the prerequisites, for allotment of land, is a sponsorship letter from the Directorate of Education (hereinafter referred to as "the DoE"). Except for the said sponsorship letter, all other documents were annexed with the application. It was further stated, therein, that the sponsorship letter, of the DoE, was expected shortly and would be submitted immediately on its receipt. There is no dispute about the fact that, a sponsorship letter, by the DoE, for setting up of a Senior Secondary School was, in fact, later submitted by the petitioner.

(2.) The application of the petitioner was placed, before the Institutional Allotment Committee (IAC) of the DDA, for consideration, on 24th May, 2000. For want of proof of existence of adequate funds, the application was deferred. On 22nd June, 2000, the DDA wrote to the petitioner, directing it to furnish proof of having a bank balance covering at least 75% of the cost of the land. The petitioner, accordingly, submitted, to the DDA, a certificate, dated 11th July, 2000, reflecting a bank balance of 1,11,34,970/-. Pursuant thereto, the application of the petitioner was again placed, before the IAC which, on 21st July, 2000, approved allotment, to the petitioner, of an institutional plot, for construction of a Senior Secondary School, at Sector 19, Dwarka.

(3.) The aforesaid proposal for allotment of land at Sector 19, Dwarka was also accorded the approval of the Honble Lieutenant Governor (hereinafter referred to as "the Honble LG"), on 9th September, 2000.