SHRI RAM LEELA SAMITI Vs. DDA

JUDGEMENT

(1.) The writ petitioner in these proceedings claims directions to the respondent, Delhi Development Authority (hereafter referred to as "DDA") to grant permission to it for organizing and celebrating the Dussehra festival and Ram Lila between 11.9.2006 and 3.10.2006 on the land owned by it (i.e. DDA).

(2.) The petitioner, a registered society had applied for permission on 11.7.2006 for grant of permission to utilize vacant land in E.D. GTB Enclave, Dilshad Garden. The DDA asked the petitioner, on 27.7.2006 to furnish a copy of its registration certificate and copy of the receipt for the previous year. It is claimed that the copies were furnished on 31.7.2006.

(3.) The petitioners aver that as per its policy, the DDA allots or grants permission to celebrate Ram Lila and Dussehra Festival on first cum first serve basis and there is no strict rules framed for the purpose. It has been further averred that the DDA never accepted or rejected the application. The petitioner alleges that there is no hindrance for the grant of permission, and that a large ground of 30,000 Sq. ft is available out of which it has sought allotment only for 10,000 Sq. ft for which all the requisite formalities would be completed.