APEEJAY EDUCATION SOCIETY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Plaintiff has filed this suit for recovery of Rs.35,95,084.56 (Rupees Thirty Five Lacs Ninety Five Thousand Eighty Four and Fifty Six Paise Only) together with pendente lite and future interest @ 15% per annum and cost, against the defendant.

(2.) Plaintiff is a Society registered under the Societies Registration Act, 1860 and is engaged in educational activities. Plaint has been signed and verified by Mr. V.K. Berlia, Authorized Representative of the plaintiff. Plaintiff intended to establish a Senior Secondary School at Drawka, New Delhi, accordingly, moved an application on 10 th December, 1996 with the defendant, for allotment of a plot of land at Dwarka. Another letter dated 12 th December, 1996 was sent to the defendant in this regard. Allotment Committee, in its meeting held on 17 th January, 1997, considered the case of plaintiff for allotment of land for an Integrated School (Category 'B'). Vide letter dated 14 th March, 1997 defendant informed the plaintiff that case for allotment of land to plaintiff was recommended, subject to production of original sponsorship letter from the Director of Education. Documents as desired by the defendant were duly furnished by the plaintiff.

(3.) Vide its letter dated 20 th April, 1998 plaintiff further intimated the defendant that it was willing to submit sponsorship letter in respect of Integrated School (Category 'B'). Thereafter plaintiff, vide letter dated 27 th April, 1998, requested the Dy. Director of Education for issuance of sponsorship for Integrated School (Category 'B'). Vide letter dated 6 th August, 1998, plaintiff requested the defendant to allot 10 acres of land to enable the plaintiff to setup an Integrated Senior Secondary School with hostel and residential facilities for the students. However, no response to this letter was received by the plaintiff.