SETH POKHARMAL EDUCATIONAL SOCIETY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is second round of litigation between the parties.

(2.) THE Petitioner filed a writ petition being W.P.(C) No.18728/2004 which came to be decided by the learned Single Judge of this Court on 17.4.2006. While interpreting Rule 20 of the Delhi Development Authority(Disposal of Developed Nazul Land) Rules, 1981 (Nazul Land Rules), the Petitioner's plea that it was entitled to be considered for allotment of a plot of land at the rates determined by the Central Govt. under Rule 5 of the Nazul Land Rules, was upheld. Paras 45 and 46 of the judgment in W.P.(C) No.18728/2004 are extracted hereunder: -

(3.) ON the basis of the judgment in the earlier said writ petition, the DDA sought to withdraw LPA No.1642/2006 filed by it against the order of the learned Single Judge in W.P.(C) No.18728/2004. In spite of the objections raised by the Petitioner (herein), the withdrawal of the LPA was allowed. Thereafter, the Petitioner wrote a letter dated 31.05.2011 to the DDA followed by the reminders dated 14.06.2011 and 01.09.2011 requesting the DDA to allot it a land in terms of the judgment passed by the learned Single Judge in W.P.(C) 18728/2004, dated 17.04.2006. The second reminder dated 01.09.2011 written by the Petitioner to the DDA is extracted hereunder: - <FRM>JUDGEMENT_3550_ILRDLH23_2013.htm</FRM>