AJIT SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In this petition, under Article 226 of the Constitution of India, the action of Delhi Development Authority (DDA) in refusing to hand over possession of a plot to the petitioners, for which an allotment had been made, and payment made earlier, has been assailed.

(2.) The DDA had formulated a policy for shifting industries from non- conforming area to a conforming area, in 1969. The petitioner was held eligible, for allotment of a plot, on 7.6.1969 for the reason that it was carrying on activity in residential premises, in premises bearing 3022, Sita Ram Bazar. By letter dated 14.4.1970, DDA informed the petitioner that plot 53, Block No A, Okhla Industrial Area, Phase-I, New Delhi was allotted to it.

(3.) There were certain disputes about the cost of the plots, and sometime in 1977, the allotment was cancelled. Subsequently, the amounts demanded were paid, and the allotment was restored. Sometime in 1983, the DDA offered Plot No B-269, in lieu of the plot allotted earlier. The petitioner gave its consent, and accepted the offer on 1st March, 1984. The petitioner as demanded, after restoration, had made all payments.