BALWANT SINGH Vs. UOI

JUDGEMENT

(1.) RULE. Mr. Rajiv Bansal, learned counsel waives notice of Rule. The petitioner was heard finally with consent of counsel for the parties.

(2.) THE petitioner seeks a direction that the demand for composition fee made by respondent No. 2 (hereafter called "the DDA") be quashed and declared un-lawful.

(3.) THE petitioner was allotted an alternative industrial plot by the respondents. He was carrying on non-conforming industrial activity in a residential area. The allotment to the concerned plot i. e. A-22, Mayapuri phase-II was made on 21. 2. 1975. The DDA issued its no-objection certificate for construction of a building on the said plot on 18. 10. 1976.