FRONTIER BRICK KILN Vs. DDA

JUDGEMENT

(1.) The Respondent Delhi Development Authority (DDA) has filed objections to the Award dated 6/06/1992 in respect of agreement No. B/HD/IX/DDA/81-82.

(2.) The Petitioner was awarded a contract by a letter dated 4/11/1981 for the supply of bricks. For the period from 1/08/1981 to 30/09/1982, the Petitioner was required to supply 40 lakhs bricks and for the period 1/10/1982 to 30th September, 1983, he was again required to supply 40 lakhs bricks. In other words, the contract was for a little over two years and the requirement was for supply of 80 lakhs bricks in all. The DDA was entitled to payment of royalty at Rs. 14.00 per thousand bricks manufactured by the Petitioner.

(3.) Special Condition No. 20 to the contract is of some importance and this reads as follows:-