GOPAL PRASAD SHASTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties the matter is taken up for final disposal.

(3.) Petitioner No.2 - Foundation was allotted plot No.8, Institutional area, Sector IV, R.K.Puram, New Delhi on 23.2.1972 and an agreement to lease was executed on 10.8.1972. The plans for construction on the plot was sanctioned by the Municipal Corporation of Delhi on 22.3.1979.