K K BIRLA ACADEMY Vs. D D A

JUDGEMENT

(1.) Birla Academy a society registered under the Societies Registration Act, 1860 intended to set up an institute on the lines of the British Museum London with the object of highlighting facets of History, Culture and Scientific development in India. On 28.2.1985 it submitted an application to Delhi Development Authority seeking allotment of 15 to 20 acres of land in South Delhi. Along with the application, the academy submitted a statement of case to DDA,

(2.) In the statement of case submitted, the academy outlined the object for which it intended to set up the institute. Facilities to be made available were highlighted. Extent of and nature of buildings required were stated. Extent of land requirement was justified.

(3.) Considering the application submitted by the academy, DDA after appraisal of the statement of case submitted by the academy, informed the academy that in principle, DDA had decided to allot about 10 acres of land to it. The academy was asked to deposit Rs.10 lacs per acre subject to adjustment. Thus, a sum of Rs.1 crore was required to be deposited by the academy.