GOSWAMI VIDYAPITH SOCIETY Vs. LT GOVERNOR

JUDGEMENT

(1.) The petitioners claim to have established a school, in Malcha Marg, which is recognised by the NDMC and caters to 300 students of the weaker sections of the society. The petitioners had approached the respondent- DDA for allotment of a suitable plot. Reliance has been placed upon letters dated 12/7/2003, 1/8/2003, 29/9/2003 and 10/11/2003, addressed to the respondent-Delhi Development Authority (DDA). The latter by its communication dated 8/12/2003 indicated the terms on which the request for allotment could be considered

(2.) As per the existing norms applicants seeking allotment of primary school plot had to be a society and a no profit making organization. It was also required to produce certain documents including a sponsorship certificate issued by the appropriate Government, income tax clearance, etc. The petitioners submitted the application as per the format indicated, apparently with necessary documents sometime in early 2004 They kept reminding to the respondent-DDA with requests to take early action for allotment of a suitable plot. When their attempts met with no success, they approached this Court.

(3.) The DDA in its counter affidavit relied upon what is termed as a change in policy which took place by resolution dated 19/1/2006. It is averred and contended on behalf of the DDA that as per the new policy the applicants cannot be allotted plots but would have to participate in auction for such lands and make appropriate bids.