DELHI DEVELOPMENT AUTHORITY Vs. HELLO HOME EDUCATION SOCIETY

JUDGEMENT

(1.) Present Letters Patent Appeal has been preferred by the Appellant, assailing the judgment dtd. 15/11/2018 (Annexure A to the memo of this Letters Patent Appeal), passed by the learned Single Judge in W.P.(C) 4459/2014. Appellant herein was Respondent No.1 in the writ petition before the learned Single Judge and Respondent herein was the Petitioner. Parties are being referred to hereinafter as per their litigating status in the present Appeal.

(2.) Delhi Development Authority ('DDA')/Appellant herein invited applications in the year 2002 for allotment of Institutional land. Pursuant thereto, Respondent applied on 9/9/2002, for allotment of land for establishment of a Middle School.

(3.) As per the requisite procedure, Respondent was to prefer an application for allotment, in accordance with the format prescribed by the Appellant. The application format, which has been annexed with the present Appeal, indicates that in Column No.11, the applicant was required to indicate at least three options with regard to the location or the area where the land was required, in order of preference.