A.P. GULATI Vs. LAND & DEVELOPMENT OFFICE

JUDGEMENT

(1.) THE petitioner's father Mr. R.B. Gulati was granted lease hold right in respect of the property Nos. 181 to 184, New Rajinder Nagar, New Delhi, vide lease deed dated 30th July, 1960.

(2.) THERE was additional strip of land measuring 80 sq. yards adjacent to the abovesaid property. By letter dated 10th August, 1971, written to Mr. A.P. Gulati, Ministry of Rehabilitation, offered to allot the said additional strip of land on the terms and conditions stipulated therein. Rs. 8,000/ - towards costs of the additional strip of land was to be deposited within 15 days of allotment after obtaining the necessary challan. The said letter records that if acceptance was not notified within 15 days, the offer would be deemed to have been withdrawn. Thereafter, lease deed for the additional land was to be executed in the form approved by the Government of India.

(3.) THE Ministry of Rehabilitation considered the request of the Mr. R.B. Gulati and by their letter dated 1st November, 1971 informed that no payment had been received till date and payment should be made within 15 days after obtaining requisite challan and in case payment was not made, the offer made earlier would be treated as withdrawn.