CAMBRIDGE FOUNDATION EDUCATION SOCIETY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The fight in the present case is about 2 acres of land which the petitioner wants should be allotted to it instead of Guru Singh Sabha, which is a registered society and is managing schools under the name of Guru Nanak Public School.

(2.) . The petitioner had applied for allotment of 4 acres of land at Rajouri Garden, New Delhi. Its school is recognised by the Director of Education and according to the norms which have been set, a recognised Senior Secondary School's to be allotted four acres ofland; if available.

(3.) . It is an admitted case of the partics that in 1977, the petitioner was informed vide a letter dated 19th February, 1977, that the D.DA. (Respondent No. 1) had decided to allot 4 acres of land in Rajouri Garden for considera- tion of a Senior Secondary School building at the rate of Rs. 5,000.00 per acre with annual ground rent of 5/o on the total premium. The petitioner was required to make the payment of Rs. 20,000.00 before possession of the land could be handed over to it,