DLF UNIVERSAL LTD Vs. UOI

JUDGEMENT

(1.) PETITIONER DLF Universal Ltd. acquired a large chunk of land comprised in the revenue estate of village Bahpur and obtained approval from the Competent Authority to develop thereon a residential colony named Greater Kailash Part II, New Delhi as far back as 1.7.1959. As per the sanctioned lay out plan, apart from residential plots comprised in 4 blocks i.e. block East, block West, block South and block Middle, 25 sites were earmarked for public utilities, apart from sites earmarked for schools and colony parks. It be highlighted that in para 5 of the writ petition, the petitioner has pleaded as under:-

(2.) IN the counter affidavit filed by the Union of India, the administrator of the Union Territory of Delhi and the Land Acquisition Collector, which we note is a Joint Counter Affidavit, pleadings in paras 2 to 9 of the writ petition have been replied to jointly as under:-

(3.) IT be highlighted that in the counter affidavit filed, the other respondents have also not denied the averments made by the petitioner in para 5 of the writ petition.