SHUBIT EDUCATION SOCIETY Vs. D.D.A.

JUDGEMENT

(1.) Present writ petition has been filed seeking restoration of allotment initially made in Pocket-B, Sector-C, Vasant Kunj, New Delhi, in favour of the petitioner-Society on 28th March, 2003.

(2.) The admitted facts are that petitioner's initial writ petition being W.P.(C) 2360/2006 seeking the similar relief was dismissed as infructuous vide order dated 08th Aug., 2012 in view of the amendment in the DDA (Disposal of Developed Nazul Land) Rules, 1981, whereby the mode of allotment of institutional land to educational institutions was changed from allotment to auction mode vide Gazette Notification dated 19th April, 2006 issued by Ministry of Urban Development, Government of India. The relevant portion of the order disposing of the petitioner's writ petition being W.P.(C) 2360/2006 is reproduced herein below:-

(3.) The Division Bench also dismissed the petitioner's appeal being LPA No.724/2012. The relevant portion of the Division Bench's order dated 21st Feb., 2013 is reproduced herein below:-