RAJ RANI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties, the petition is taken up for final disposal at this stage.

(3.) A perpetual lease was executed dated 20.04.1972 in favour of the petitioners in respect of plot No. A - 74, Naraina Industrial Area Phase -I, New Delhi measuring 1941 sq. yds. for all industries allowed under the Master Plan for Delhi except acid and chemicals, cold storages, ice factories and food products. The petitioners constructed on the said plot and was issued the occupancy certificate.