SEWA HOTEL AND RESORTS Vs. DDA

JUDGEMENT

(1.) The two petitions reflect a very shabby and shoddy working of the Delhi Development Authority.

(2.) M/s.Sewa Hotel and Resorts, a registered partnership firm responded to the advertisement issued by DDA to auction plot No.10, Pitampura Community Centre, notified as a three star hotel site. At the auction held on 3.6.1997, its bid in sum of Rs.6.84 Crores was the highest. Rs.1.71 Crores were deposited on 3.6.1997 itself at the fall of the hammer. Balance amount was paid in the first week of September, 1997. On 10.9.1997 possession was handed over. On 1.6.1998 the perpetual lease was executed.

(3.) Petitioner, M/s Ishu Finance & Investments Pvt. Ltd. likewise responded to an advertisement issued by DDA for auctioning plot No.7, Pitampura Community Centre, notified user whereof was a restaurant-cum-commercial complex. At the auction held on 29.2.2000 its bid in sum of Rs.1,31,05,000/- was the highest. It deposited Rs.40 lakhs on date of bid. Balance amount of Rs.91,05,050/- was deposited within 90 days. However, possession of the plot could not be handed over as the site was found to be heavily encroached upon by Jhuggi dwellers who had erected jhuggies on the auctioned plot.