ANSAL PROPERTIES AND INDUSTRIES LIMITED Vs. APPROPRIATE AUTHORITY

JUDGEMENT

(1.) THIS common order shall govern the disposal of 73 civil writ petitions, the numbers whereof are referred to in the succeeding paragraph. There are three groups of writ petitions.

(2.) M /s Ansal Properties and Industries Ltd. are the petitioners in CWP Nos. 812/98, 813/98, 814/98, 815/98, 1166/98, 2443/97, 2444/97, 2446/97, 2447/97, 2448/97, 2449/97, 2450/97, 2451/97, 2452/97, 2453/97, 2454/97, 2455/97, 2456/97, 2457/97, 2458/97, 2459/97, 2437/97, 2438/97, 3538/97, 3539/97, 3540/97, 3541/97, 3542/97, 3543/97, 3545/97, 3546/97, 3547/97, 3548/97, 3549/97, 3544/97, 2441/97, 2442/97, 2445/97, 1735/97. 2.1. M/s DLF Universal Ltd. are the petitioners in CWP Nos. 917/98, 1022/98, 3107/98, 3108/98, 3259/98, 3278/98, 3403/98, 3404/98, 3440/98, 3512/98, 3513/98, 3514/98, 3527/98, 3725/98 3743/98, 3983/98, 4133/98, 4134/98, 4138/98, 4147/98, 4160/98, 4195/98, 4385/98, 4658/98, 4791/98, 4792/98, 991/98, 1776/98, 2190/98, 2191/98, 2192/98, 2436/98, 4611/97, 4612/97. 2.2. Rajdhani Estate Promoters and Developers Association, is an association of builders and estate developers established in the year 1970 and registered under the Societies Act, 1860, is the writ petitioner in CWP 2441/97.

(3.) IN CWP No. 1735/97, the respondent No. 2 made an application on 13 -6 -1996 in the perform prescribed by the petitioner M/s Ansal Properties and Industries Ltd. for allotment of a residential flat of a built up area of 350 sq. yds. (approx.). The allotment having been finalised, an agreement was entered into between the respondent No. 2 and the petitioner on 5 -11 -1996. The price agreed upon is Rs. 8,731 per sq. mtr. The area is admeasuring 292.60 sq. mtrs. (approx.). The allotment has been made pursuant to the application dated 13 -6 -1996. On 5 -11 -1996, itself the parties filed statement of agreement for transfer of immovable property in Form 37 -I under section 269UC of the Income Tax Act, 1961. A copy of the agreement dated 5 -11 -1995, is enclosed with the statement.