REGENT COMPUTRONICS PVT. LTD.

MOUNT ABU EDUCATION SOCIETY (REGD.) Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

OIL AND NATURAL GAS COMMISSION AND ANR. V. ASSOCIATION OF NATURAL GAS CONSUMING INDUSTRIES OF GUJARAT AND ORS. [REFERRED]
NAZIR AHMAD V. KING EMPEROR [REFERRED]
MENAKA GANDHI V. UNION OF INDIA [REFERRED]
M/S. OBEROI MOTORS AND ANR. V. UNION TERRITORY OF ADMINISTRATION,CHANDIGARH AND ORS. [REFERRED]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED]
AIR INDIA LIMITED VS. NERGESH MEERZA [REFERRED]
A K ROY VS. STATE OF PUNJAB [REFERRED]
BAREILLY DEVELOPMENT AUTHORITY VS. AJAI PAL SINGH [REFERRED]
POONJABHAIVANMALIDAS VS. COMMISSIONER OF INCOME TAX AHMEDABAD [REFERRED]
SAHNI SILK MILLS PRIVATE LIMITED VS. EMPLOYEES STATE INSURANCE CORPORATION [REFERRED]
DELHI DEVELOPMENT AUTHORITY VS. PUSHPENDRA KUMAR JAIN [REFERRED]
G N KHAJURIA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED]
JAI NARAIN VS. UNION OF INDIA [REFERRED]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED]
R K KAWATRA VS. D S I D C [REFERRED]
RAMANAND VS. UNION OF INDIA [REFERRED]
E P RAILWAY REFUGEES H B COOP SOCIETY VS. COMMISSIONER OF POLICE [REFERRED]
SHEELAWANTI VS. DELHI DEVELOPMENT AUTHORITY [REFERRED]
N J CONTRACTORS AND ENGINEERS VS. MAHANAGAR TELEPHONE NIGAM LIMITED [REFERRED]
MAYA DEVI VS. UNION OF INDIA [REFERRED]
LITTLE ANGLES PUBLIC SCHOOL SOCIETY VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) The petitioner institutions are aggrieved by the decision of the respondent to allot them less land and at higher cost for running of the schools to be set up by these institutions.

(2.) The aforesaid is the broad parameter of the grievances of the petitioners, which may vary in the individual facts of each case. It is, thus, necessary to first deal with the common issues and then to consider in what manner the same would effect each of the cases.

(3.) The Master Plan in question came into force on 01.08.1990 and was for a period of 10 years. The said Master Plan has been amended from time to time. The Master Plan provides for facilities relating to a senior secondary school under the head of 'Infrastructure - Social - Education', which is as under :-

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MOUNT ABU EDUCATION SOCIETY Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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