RAJINDRA IRON MART Vs. D D A

JUDGEMENT

(1.) THE petitioner,m/s Rajindra Iron Mart, a partnership firm, had applied for allotment of an alternative industrial plot at Okhla under a scheme on 5th february, 1970. The scheme was for allotment of land for godowns and warehousing facilities to the members of Delhi Steel Dealers' Association. In the draw of lots held on 14. 09. 1970, Plot no. A-179, Okhla Industrial Area, phase-I, Delhi was allotted to the petitioner and a demand letter was issued. The petitioner did not make payment and asked for reduction of price. The allotment was cancelled due to non-payment, but subsequently restored.

(2.) THE allotment was again cancelled in 1993 and a letter dated 10. 12. 1993 was written to the petitioner, recording as under: - "with reference to your application No. 2662 for allotment of a alternative plot under the scheme of shifting that as per verification of Dy. Director of Industries (Lands), no warehousing activity found at 31/3-D, Gali No. 4, Anand Parbat, therefore, the allotment has been cancelled by Commissioner (LD), DDA. The amount deposited by you in respect of above mentioned plot shall be refunded to you in due course. No further reference shall be entertained in this behalf. " (emphasis supplied)

(3.) THE petitioner did not challenge or question the said cancellation order in any court.