YAMUNA KAMAL CLUB Vs. DELHI DEVELPOMENT AUTHORITY

JUDGEMENT

(1.) The present Petition impugns the Booking Status and Challan, as uploaded on website of the Respondent/DDA [hereinafter referred to as the 'Impugned Communication"], which has directed cancellation of booking, of plot No. EZ-68C and EZ-68B of total 6585 sq. mtrs., both part of G.T.B. Ground, Opp. G.T.B. Hospital, Delhi [hereinafter referred to as 'Open Plots"], booked by the Petitioner for holding of Ramleela function.

(2.) The Petitioner states that a booking request for two Open Plots for the period from 2/10/2023 to 31/10/2023 was made by the Petitioner on 7/6/2023, and the payment for the bookings were made by the Petitioner on the same date. Thereafter on 11/6/2023, these bookings were acknowledged by the Respondent/DDA and were stated to be confirmed.

(3.) It is the contention of the Petitioner that the booking was done by the Petitioner on the Online portal of the Respondent/DDA and that the booking is subject to 'Policy for Streamlining of the Procedure and Fee Structure for Temporary Allotment of Open Plots/Community Halls' of the Respondent/DDA for various functions [hereinafter referred to as 'Online Policy"], which sets forth the procedure and terms of the booking.