DEFENCE COLONY WELFARE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Defence Colony Welfare Association and its Secretary have filed the present writ petition in which the prayer is that a plot of land measuring 1.56 acres situated in C Block, Defence Colony should be allotted to petitioner No: 1 and vacant possession handed over.

(2.) Briefly stated, the facts are that petitioner No. I is a society registered under the provisions of the Societies Registration Act. The society consists of members who are owners of properties in Defence Colony and some of them are the tenants in houses therein. Defence Colony was established as a project for rehabilitating the displaced armed forces and junior commissioned officers in fifty's.

(3.) A big area of land was allocated for this project of establishing of the Defence Colony. A lay out plan was prepared in which a big plot of land measuring about six acres situated in C Block was earmarked for a club for officers. Another plot of land in A Block was, similarly, earmarked in the lay out plan for the junior commissioned officers club.