RAVI GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, seeking appropriate writ for quashing and setting aside of the letter No. F1(3)2001/LPC/42 dtd. 11/2/2019, issued by the Respondent No. 2/Deputy Director (LPC), DDA. Following are the reliefs sought by the petitioner by way of this present writ petition: -

(2.) The petitioner claims that he is a holder of a valid Stamp Vending License and on 13/3/2002 was allotted the Kiosk No. 1 (admeasuring 2.00 mt. x 2.90mt.) on a license basis by the Divisional Commissioner, GNCTD 'The Government of National Capital Territory of Delhi", at INA, Vikas Sadan, New Delhi. The allotment letter dtd. 13/3/2002, issued by the Divisional Commissioner, GNCTD, to the petitioner contained the following terms and conditions: -

(3.) The petitioner contends that by a letter dtd. 26/3/2002, the office of Divisional Commissioner directed respondent No. 1/DDA 'Delhi Development Authority' to hand over possession of Kiosk No. 1 to the petitioner. The DDA by way of the letter dtd. 12/4/2002 advised the petitioner to take the physical possession of the Kiosk No. 1 on behalf of the Divisional Commissioner, GNCTD, Tis Hazari Court, Delhi. It would be apposite to reproduce the relevant portion of the letter dtd. 12/4/2002: -