PUNJAB MOTOR WORKSHOP Vs. DDA

JUDGEMENT

(1.) By the present Appeal the appellant impugns the Judgment dated 05.10.2006 passed by the learned Single Judge dismissing the Writ Petition of the Appellant.

(2.) It is the contention of the appellant that he is carrying business of machine shop, reconditioning motor parts, using big machines, lathes, grinders etc. in a non-conforming area at Nichalson Road, Delhi.

(3.) It is further contended that in 1970 DDA came up with a scheme for allotment of industrial plots to persons carrying on business in nonconforming areas. In terms of the policy, the appellant is stated to have deposited Rs.25,000/- as application money. On 01.02.1977, DDA sent a letter to the appellant sanctioning a one acre plot of land and asking the appellant to deposit a sum of Rs.2,33,193.80. The appellant contends that as DDA gave no description of the plot or its location, the appellant deposited a sum of Rs.1,06,600/- being 50% of the total cost of the plot with an undertaking to deposit the balance amount as and when the plot is made available on a term basis.