VIJAYA C. GURSAHANEY Vs. DELHI DEVELOPMENT AURHORITY

JUDGEMENT

(1.) The Petitioner in the present Writ Petition impugns the demand of the Delhi Development Authority claiming composition fee for enlargement of time for construction of plot bearing No.D-3, Community Centre, Naraina, New Delhi-110028.

(2.) The aforesaid plot of land was purchased by one Ram Dhan Bhandula (since deceased) in the public auction held by the Delhi Development Authority (hereinafter referred to as "the DDA") on 25.05.1969. A perpetual lease deed of the plot was executed between Ram Dhan and the President of India on 17.02.1972. On 18.09.1978, Ram Dhan died without raising any construction on the said plot.

(3.) Aggrieved by the aforesaid two letters, the Petitioner filed a Writ Petition before this Court, being W.P.(C) No.3696/92 challenging the impugned demand for 50% unearned increase. A Division Bench of this Court in its judgment dated 10.05.1994 found that the decision of the Respondents requiring the Petitioner to pay unearned increase was not legal and their communications dated 19th June, 1992 and 17th September, 1992 were required to be set aside.