AJIT SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner applied in the year 1976 to the respondent Delhi Development Authority (DDA) for allotment of an industrial plot under the scheme for shifting of industry from non-conforming areas and deposited the earnest money of Rs.250.00. The application of the petitioner was rejected vide letter dated 22.09.1981 on account of non- deposit of 30% of the premium required for vide the advertisement. The petitioner represented against the same and thereafter filed a civil writ petition being CWP No.1212/1982 before this Court.

(2.) The said writ petition was disposed of on 08.08.2002 on the statement of learned senior counsel for the respondent that since no personal notice was served on the petitioner before a decision was taken to reject the application of the petitioner for allotment of plot for non- payment of 30% premium, the petitioner would be given an opportunity of being heard and fresh orders will be passed giving reasons. The impugned letter dated 22.09.1981 was accordingly quashed.

(3.) The petitioner thereafter appeared before the respondent Authority and submitted a representation on 27.08.2002 claiming to have fulfilled all the requirements. The petitioner was, however, held not entitled for allotment of an alternative industrial plot vide order dated 28.01.2003 on account of the fact that he was not having a valid municipal licence at the relevant point of time.