NEERA SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner before this Court was issued a Letter of Intent (LOI) by IBP Limited for setting up a petrol pump. As per the terms and conditions of the said LOI, the petitioner leaved out her agricultural land situated in revenue estate of Village Pooth Khurd, Delhi to the said company i.e. IBP Limited for the purpose of opening a petrol pump outlet. The said company, applied to DDA for change of land use of the above referred agricultural land so that it could be used to run a petrol pump. The petitioner deposited a sum of Rs.12,15,000/ - with DDA towards conversion charges for changing the land use of the said land. Since no such, change of land use was forthcoming from the respondent, the petitioner filed W.P(C) No.2365/2007. A number of other persons who were similarly aggrieved also filed writ petitions in this regard. Those writ petitions were disposed of vide order dated 21.5.2008. To the extent it is relevant, the said order reads as under:

(2.) PURSUANT to the abovereferred order passed by this Court, the matter was examined by the Technical Committee of DDA in its meeting held on 14.8.2008 and then in the subsequent meeting held on 10.10.2008. The decision taken in the meeting dated 10.10.2008 reads as under:

(3.) THE grievance of the petitioner is that though other persons in cases of whom the concerned oil company applied for change of land use at the same time at which IBP Limited applied on behalf of the petitioner, were charged @ Rs.750/ - per sq. metrs, in her case, the CLU charges have been calculated @ Rs.1099 per sq. mtrs without there being any justification for such a treatment being made out to the petitioner. The petitioner is accordingly seeking a direction to the respondent to refund the sum of Rs.4,05,000/ - being the excess amount payable to her in case the CLU charges are calculated @ Rs.750/ - per sq. meters.