INDERJIT Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner through the present writ petition has sought a direction from this Court directing the respondents to allot him an industrial plot in an industrial area in Delhi.

(2.) Brief facts which gave rise to the present petition are as under: that the petitioner is running an agricultural industry at 902/290, Village Shalimar, Delhi since the year 1974-75. He is manufacturing over there agricultural instruments such as pipes, pipe fittings, tube-well parts etc. The abovesaid area where the petitioner is running his factory is a non-conforming area. The respondent No. 1 announced their decision to give an opportunity to the industries functioning in the non-conforming areas or areas which were under acquisition for different public purposes to secure a plot of land in conforming industrial areas which have been developed by the respondent No. 1 in different localities of Delhi in accordance with the provisions of the Master Plan. The applications were required to be made on the prescribed form containing detailed terms and conditions with regard to the allotment, including the rates. The applicants seeking allotment of plots of sizes more than 840 sq. mtrs. were required to deposit Rs. 2,000.00 by way of earnest money. The payment in respect of plots of land allotted to the applicants were to be made in four quarterly instalments i.e. 25% at the time of taking possession, 25% after three months, another 25% after three months and final payment of the remaining 25% was to be made within yet another three months. The last date of receipt of application was March 31,1976. Later on the abovesaid date was extended through an advertisement upto April 15,1976.

(3.) The petitioner moved an application in the prescribed form on April 15,1976 for allotment of an industrial plot of more than 840 sq. mtrs. and deposited a sum of Rs. 2,000.00 by way of earnest money vide receipt dated April 14,1976. The petitioner through an application dated July 20,1976 requested for allotment of a plot preferably in Wazirpur Industrial Area, G .T. Karnal Road and Haiderpur as the same happened to be nearer to his residence. The petitioner has been enquiring from the office of the DDA with regard to the allotment of the plot to him but he was always informed that the plot had yet not been allotted and he would be informed later on.