SATYA NARAIN BANSAL Vs. DDA

JUDGEMENT

(1.) LATE Sh.Satya Narain Bansal filed CS(OS) No.1841/1985 against DDA seeking a decree for specific performance to execute the necessary perpetual lease deed in favour of the appellant in respect of Plot No.216, Block No.B -4, Safdarjung Development Area, New Delhi, measuring 200 sq.yds. approximately.

(2.) VIDE impugned judgment, the learned Single Judge, on finding that the Appellant (Plaintiff in the Civil Suit) failed to prove that he was ready and willing to perform his part of the obligation, dismissed the suit.

(3.) VIDE communication dated 09.02.1979, DDA informed the decision to allot a plot to the Appellant measuring 200 sq.yds. in Safdarjung Residential Scheme requiring him to intimate if it was acceptable to him so that exact number of plot could be decided in draw of lots. Further communication dated 04.04.1979 required him to comply with the requirements specified therein, on or before 20.04.1979. In the draw of lots held on 10.09.1979, Plot No.B -4/216 was allotted to him in Safdarjung Development Area which was subject to fulfilment of required conditions.