SHIKSHA BHARATI EDUCATIONAL SOCIETY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In these proceedings review of judgment dated 14.3.2005 in WP(C) No.4931/2003, has been sought for. By that judgment and order, a direction was issued to the DDA to process the case of the petitioner and complete formalities such as issuing allotment letter and handing over possession of the plot, as per its entitlement in terms of the DDA's decision in 1997, within 8 weeks.

(2.) It has been urged and contended in support of the Review Petition that the judgment requires to be modified or reviewed since it did not take into considerations certain material factors.

(3.) It is contended that the petitioner had sought for allotment of land, to shift a school; it is already in possession of certain land and it has in fact encroached an area of 1250 sq.yds belonging to the DDA. It has also been averred and contended that the location of the petitioner's school was notified under Section 4 of the Land Acquisition Act but land could not be acquired on account of stay order in WP(C) No.1860/1986. That writ petition was later withdrawn. It is also contended that the judgment is premised upon recommendations of an Institutional Allotment Committee dated 17.1.1997 which does not amount belong to a decision, by the DDA.