RAMJAS FOUNDATION Vs. UNION

JUDGEMENT

(1.) Petitioner, a society registered under the Societies Registration Act, 1860, having its office at Delhi, has filed this petition for issuance of a writ of certiorari or any other appropriate writ or directions for quashing the decision of the Lt Governor dated 18.6.2002, whereby representation made under Section 48(1) of the Land Acquisition Act, 1894 ( hereinafter referred to as the "Act") for de-notification of the lands belonging to the petitioner, came to be rejected. The action is challenged on the ground of discrimination as also the exercise being arbitrary and without following the policy.

(2.) It is contended that the representation was made on behalf of the petitioner on 6.9.2000, a copy of which is placed on record at page 153. It is contended that the said representation is in continuation of earlier representations dated 16.11.1995, 3.3.1999 and 1.6.1999, etc. for release of lands owned and possessed by the petitioner society at village Sadhora Khurd, popularly known as Anand Parvat, Delhi. It is the case of the petitioner that one, Rai Sahib Lala Kedar Nath formed Ramjas Society in Delhi for imparting education. The said society changed its name to Ramjas Foundation in the year 1967. It is imparting education through 20 schools and one college in Delhi, where more than 15000 students are being trained with the aid and assistance of 700 teachers/lecturers.

(3.) It is further contended that the main sources of income to run the aforesaid institutions is the rent of lands measuring 780 Bighas 14 biswas situated in village Sadora Khurd, where more than 1000 tenants built up their houses, structures, etc and are carrying on business, establishments, shops, household industries and godowns for the last 50 years.