DELHI DEVELOPMENT AUTHORITY Vs. SUDHIR CHANDRA AGGARWAL

JUDGEMENT

(1.) Against the well reasoned order dated 28.07.2004 made by learned Single Judge in WP (C) No. 583/2001, the appellant Delhi Development Authority ( hereinafter to be referred to as, 'DDA' ) has preferred the present appeal.

(2.) The communication forwarded by DDA dated 09.07.2002 allowing extension of time to the petitioners (respondents herein) to complete construction of the building on plot bearing No. A - 25, Niti Bagh, New Delhi on composition fee in the sum of Rs.41,38,595/- was the subject matter before learned Single Judge.

(3.) It is required to be noted that perpetual sub-lease was executed on 30.11.1972. However, before the two years during which construction was to be completed, Shri Chandra Bhan Aggarwal in whose favour document was executed expired on 30.06.1973. In view of large estate, it appears that there was a dispute amongst the legal heirs of late Shri Chandra Bhan Aggarwal and mutation ultimately attained finality on 24.08.2000. It is thereafter the application submitted for mutation was sanctioned on 29.04.2002. Soon thereafter, an application was made for extension of time for making construction on the said plot. However, by letter dated 09.07.2002, it was stated that the application can be granted subject to certain conditions, i.e., payment of composition fee as noted here-in-above.