RAMESH ASIJA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners are resident of Nirman Vihar and are aggrieved by the allotment of land measuring 0.25 acres situated within the colony to respondent No.4 for nursery school.

(2.) The land was made available by respondent No. 1 DDA to the housing building society known as Ministry of Works Housing & Supply Coop. House Building Society Limited which was developed by the society and allotment made to different persons including petitioners. All the petitioners are member of the said society.

(3.) Learned counsel for the petitioners contends that the land in question cannot be used for a school as the same would amount to violation of the provisions of the Master Plan. In this behalf learned counsel for the petitioners has referred to the requirements of pre-primary/nursery school requiring such schools to be located near a park and that one school is meant for 2500 population.