GRADUATE SCHOOL OF BUSINESS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IMPLEMENTATION of Recommendation of 3rd March, 2000 (Annexure P-4) by respondent- Government of NCT of Delhi to respondent - DDA is sought by way of this writ petition.

(2.) VIDE Application of 20th May, 1999 (Annexure P-5) petitioner-Society had sought allotment of one acre of land for establishing business institute/school. Respondent's Institutional Allotment Committee in its meeting held in February, 2003 had recommended allotment of a plot measuring 1000 sq.m. i.e., Plot No.7, PSP Facility, Sector 25, Phase III, Rohini, Delhi. Since CBI had pointed out serious lacunae in the allotment of land by DDA to educational societies, the aforesaid recommendation was not accepted and the policy for allotment of institutional land was reviewed by the Central Government leading to amendment of DDA (Disposal of Developed Nazul Land) Rules, 1981 in December, 2004 providing auction as a mode of allotment of institutional land to bring about the transparency and also to generate much needed revenue.

(3.) ON behalf of the respondent, it was asserted that no right had crystallized in favour of the petitioner prior to the DDA (Disposal of Developed Nazul Land) Rules, 1981 being amended in the year 2006 and so, under the amended DDA (Disposal of Developed Nazul Land) Rules, 1981 allotment of Institutional Lands to private societies, like the petitioner, has to be by way of an auction and so, this petition deserves rejection as a Division Bench of this Court in Bhagwan Mahavir Education Society (supra) has already found the amended DDA (Disposal of Developed Nazul Land) Rules, 1981 to be valid.