SMITA INDUSTRIES Vs. D D A

JUDGEMENT

(1.) This writ petition is directed against the order dated 27.5.2002 passed by the Deputy Director (Industrial), Delhi Development Authority ('DDA') cancelling the sub-lease in favour of the petitioner here in respect of plot No. B-II/8, Mohan Cooperative Industrial Estate, New Delhi.

(2.) On 8.4.1981 a tri-partite perpetual sub-lease was executed between the President of India ('Lessor') of the first part, the Mohan Cooperative Industrial Estate Limited ('Lessee') of the second part, and the petitioner here ('Sub lease') of the third part in respect of the property in question. The relevant clauses of the said deed of perpetual sub-lease reads as under:

(3.) On 26.8.1998, a show cause notice was issued to the petitioner by the DDA stating that a site inspection had been carried out which had revealed the following: