POORAN CHAND Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By this petition, the petitioner has challenged the order dated 11.3.1992 (annexure A to the petition) whereby the petitioner has been directed to pay the licence fee with effect from 16.2.1990 to 15.2.1991 @ Rs.1,690.00 per month and with effect from 16.2.1991 to 15.1.1992 @ Rs.3,380.00 per month in respect of Piao site measuring 81.05 sq. ft., DTC block, ISBT complex subject to certain terms and conditions.

(2.) The facts set out in the petition, in substance, are that the petitioner is a poor scheduled caste person and on the basis of compassionate ground, the respondent allotted 3.9 sq. metres (42 sq. ft. - approximately) Piao site at I.S.B.T. on 30.4.1985 on licence basis at the rate of Rs.324.00 p.m.as licence fee. Initially the.h1 CW 1183/ 92 licence was for 11 months and thereafter it was renewed from time to time, as referred to in para 2 of the petition.

(3.) By the impugned letter/order dated 11.3.1992, the demand raised against the petitioner is wholly unreasonable, excessive and arbitrary and cannot be legally sustained.