GAJINDER SINGH BHATIA Vs. LT. GOVERNOR

JUDGEMENT

(1.) PETITIONER in this writ petition had initially challenged notice of 20th March, 1998 determining the Perpetual Lease Deed of 10th July, 1975 of Plot No.22, Block B, Riwari Line Industrial Area - Phase I, New Delhi, (henceforth referred to as subject plot) and Communication of respondent - DDA of 14th May, 1998 (Annexure P-16) refusing to restore the aforesaid Lease Deed in question.

(2.) WHILE entertaining this writ petition, vide order of 10 th June, 1998 petitioner was permitted to deposit Rs.53 lacs with respondent - DDA towards compounding fee, etc. without prejudice to rights of both the sides. During pendency of the writ petition, respondent - DDA had restored the lease of subject plot vide its Communication of 14th May, 1999. Accordingly, the writ petition was amended by petitioner to seek refund of composition fee of Rs.25,17,884.00 and Rs.3,36,071.00, restoration charges of Rs.4,04,600.00 and damages of Rs.5,61,440.00 alongwith refund of Rs.53 lacs deposited by petitioner with respondent - DDA in terms of aforesaid interim order of 10 th June, 1998.

(3.) THE chain of events precisely summed up by petitioner's counsel are as under:-