K N SPORTS Vs. D D A

JUDGEMENT

(1.) This appeal is directed against the order dated 6th July, 2007 passed by the learned Single Judge dismissing the writ petition filed by the appellant praying for allotment of alternative plot to the appellant.

(2.) Contention raised in the writ petition was that the appellant had to close down his factory, which was in non-conforming area, in terms of the order of the Supreme Court. To re-allocate the said factory, the appellant was entitled to be considered for allotment of an alternative land under the Scheme of rehabilitation, which was prepared by the Delhi Development Authority.

(3.) The aforesaid contention of the appellant was considered by the learned Single Judge. On consideration of the records, it was held that after 8th September, 1994, the appellant wrote a letter again to the Delhi Development Authority only on 25th February, 2004 and it is only thereafter that the aforesaid writ petition was filed. Thus there was a long gap of nearly 10 years between 1994 and 2004, for which there was no satisfactory explanation.