SANDEEP ARVIND Vs. D D A

JUDGEMENT

(1.) THIS appeal is preferred by the appellant on being aggrieved by the judgment and order dated 23rd August, 2004 passed by the learned Single Judge dismissing the writ petition filed by the appellant herein.

(2.) THE appellant through his father was able to put pressure on the then Lt. Governor so as to get allotment of an agency of retail sale of liquefied petroleum gas (LPG) in an area of South Delhi not only out of turn but also in derogation of the Rules and Regulations prevalent during that period. This was probably possible because the father of the appellant was a Correspondent with the All India Radio. After the allotment of said agency, pressure was also put on DDA from the office of the Lt. Governor to allot a shop to the appellant in south Delhi and give immediate possession thereof for the purpose of running the said gas agency.

(3.) PURSUANT to the directions of the Lt. Governor, the DDA by letter dated 17th july, 1986 informed the appellant that he has been allotted a shop for gas agency. On 19th December, 1986, another letter was written by the DDA to the appellant informing him in the following manner: <FRM>JUDGEMENT_315_ILRDLH17_2008Html1.htm</FRM>