RAJINDRA IRON MART Vs. DDA

JUDGEMENT

(1.) THE then Ministry of Health & Family Planning and Works, Housing & Urban Development had in or about the year 1970 floated the Scheme of Large Scale Acquisition, Development and Disposal of Land. THE said Scheme inter alia provided for extension of concessions, relating to the allotment of land at pre-determined rates to the industries in non- conforming areas which had to be shifted to areas earmarked for the said purpose, also to the owners/occupants of warehouses in the non- conforming areas which had to be shifted to areas earmarked for that purpose. THE petitioner no.1 Firm, of which petitioner no.2 is the partner claiming to be trading in Iron and Steel in wholesale from its office at 3482, Hauz Qazi, Delhi with warehousing activity at 31/3-D, Gali No.4, Anand Parbat, New Delhi applied for allotment of an industrial plot and was vide letter dated 29th September, 1970 of the respondent DDA informed that it has been allotted Plot No.179 in Block-A in Okhla Industrial Area, Phase-I, New Delhi, in the draw of lots held on 14th September, 1970 and Allotment-cum-Demand letter dated 30 th October, 1970 was issued to the petitioner.

(2.) THE petitioner was vide letter dated 10th / 23rd December, 1993 of the respondent DDA informed that as per verification by Dy. Director of Industries (Lands), no warehousing activity was found at 31/3-D, Gali No.4, Anand Parbat, New Delhi where the petitioner had claimed to be carrying on warehousing activity; the respondent DDA for the said reason cancelled the allotment aforesaid to the petitioner and informed the petitioner that the amount deposited by the petitioner for the said plot shall be refunded in due course.

(3.) THE respondent DDA thereafter made further inquiries from the petitioner and ultimately the Director (Lands) of the DDA on 4 th April, 2000 recommended restoration of allotment to the petitioner to be considered favourably.