LAKSHMI MAHA VIDYALYA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner had been running a school in the name and style of Shri Lakshmi Mahavidyalaya at Ashok Nagar, Faiz Road, Karol Bagh, which was demolished on 4th June, 2002, consequent to the land, on which the School was located, being acquired by the respondents for the purposes of the Faiz Road Development Scheme.

(2.) Pursuant to a representation made by the petitioner in that regard, the Hon'ble Lt. Governor, vide order dated 17th July, 2002, directed that an alternate land be allotted to the petitioner at a concessional rate for setting up of the School building. The said decision was further approved by the Vice Chairman of the DDA and a site was carved out for the purposes of allotment to the petitioner admeasuring 900 square meters at Faiz Road, Karol Bagh, New Delhi.

(3.) As the handing over of the said plot to the petitioner was getting delayed, the petitioner moved this Court by way of W.P.(C) 7145/2005 praying for issuance of a writ of mandamus, directing the respondent to issue the demand letter and hand over physical possession of the plot to the petitioner. Vide order dated 14th December, 2005, the said writ petition was disposed of by this Court, recording the undertaking of the respondent, that, if the petitioner complied with the directions contained in the letter addressed by the respondent to it, the plot of 900 sq. meters would be handed over to the petitioner, subject to a demand being raised in that regard. The writ petition avers that the said demand letter was issued by the respondent only in 2015.