HOLIDAY CLUB Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner society applied to respondent No. 1 Delhi Development Authority (DDA) on 08.05.1987 for allotment of land for a club in Panchsheel Enclave, New Delhi. The respondent No. 1 DDA issued an allotment letter dated 22.09.1987 communicating to the petitioner the decision to allot a plot of land measuring 1620 sq. mtrs. in Panchsheel Enclave (Masjid Moth Residential Scheme) for a club. The petitioner was required to communicate its acceptance along with a draft of Rs.3,20,760.00 which amount was duly paid by the petitioner.

(2.) The relevant clause in respect of the price of the plot is as under :-

(3.) The petitioner was further informed vide letter dated 04.10.1988 that a decision had been taken to grant licence to the petitioner in respect of the land measuring 2511 sq. mtrs. for play field and lawn @ Rs.28,772.00 per month. The petitioner, however, protested on the rate of licence fee vide letters dated 19.11.1988, 12.01.1989 and 14.12.1990, but the same was not acceded to.