BALAJI RAM LEELA COMMITTEE Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioners in the present matters approached this Court seeking interim directions with respect to booking permission of open space bearing Plot No. 8A in CBD, Shahdara, Delhi-110032, admeasuring about 10,000 sq. mtrs. [hereinafter referred to as 'Plot 8A"]. It is the separate contention of both the Petitioners that each of them is entitled to use Plot 8A to conduct Ramleela festivities.

(2.) It has been contended by the Petitioner in W.P.(C) 11978/2023, Balaji Ram Leela Committee [hereinafter referred to as 'Balaji"] that the permission for use of Plot 8A was granted pursuant to a booking made by Balaji on 15/5/2023, which culminated into permission from the Respondent/DDA in terms of Letter No. F1(21)CE /EZ/ Booking/2023/DDA/109 dtd. 27/6/2023, for the period from 11/9/2023 to 25/10/2023 [hereinafter referred to as '27/6/2023 Communication"].

(3.) On the other hand, the Petitioner in W.P.(C) 12337/2023, Shree Hanumant Dharmik Ramleela Committee (Regd.) [hereinafter referred to as 'Hanumant"] relies on the Office Order dtd. 7/9/2023 of the Respondent/DDA and on serial no. 52 of the list dtd. 2/8/2023 released by the Delhi Dharmik Mahasangh [hereinafter referred to as 'Mahasangh"] to submit that in terms of the list dtd. 2/8/2023, Hanumant is entitled to Plot 8A for these Ramleela festivities.