TARSEM KUMAR GARG Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present Letters Patent Appeals impugn judgment dated 24th March, 2006 passed in Writ Petition (Civil) No. 1613/1998 titled Tarsem Kumar Garg and another versus Delhi Development Authority and others. Learned Single Judge has held that the appellant does not have any right to permanent allotment of the kiosks which were allotted to the appellants on licence basis for a period of 11 months in 1988/89.

(2.) Learned counsel for the appellants questioned the impugned judgment on the basis of the Order dated 23rd September, 2003 passed by the permanent Lok Adalat, Delhi Development Authority.

(3.) The appellant no.1 pursuant to tenders floated by the respondent-Delhi Development Authority (hereinafter referred to as the DDA, for short) being the highest tenderer was allotted kiosk no.7 at DDA Complex, Vikas Sadan on monthly licence fee of Rs.3,502/-. Similarly, another kiosk was allotted to appellant no.2 on the basis of tender submitted by him on a monthly licence fee of Rs. 5250.70. The first appellant took possession of the kiosk on 16th November, 1988 and the respondent no.2 took possession of the kiosk allotted to him on 8th May, 1989.