HARJIT SINGH Vs. DELHI DEVELOPMENT AUTHORITY VIKAS SADAN

JUDGEMENT

(1.) THE present writ petition has been filed by the Petitioner against the impugned order dated 18th July, 2008 in Arbitration Petition no. 242/2007, whereby the petition of the Petitioner under Section 11 of the Arbitration and Conciliation Act, 1996 has been dismissed, and seeking the appointment of an Arbitrator to adjudicate upon the dispute and controversy between the parties.

(2.) THE facts as are necessary for the adjudication of the present petition are that the Petitioner's father was granted a piece of industrial plot bearing No. 213/5, Rewari Line, Industrial Area, Phase-II, Mayapuri measuring 145. 33 square yards by the Respondent-Delhi development Authority (DDA) vide a Perpetual Lease Deed dated 22nd June, 1982.

(3.) THE Petitioner is the Legal Representative of late Sh. Harbans singh in whose favour the Perpetual Lease Deed was executed. The petitioner's father applied for sanction of building plans which were accordingly sanctioned on 6th May, 1988 and thereafter, building was constructed on the said plot.