MADHVI JAIN Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) RULE . Ms. Ansuya Salwan waives notice of rule. With consent of counsel, these petitions were heard finally for disposal. All these Writ Petitions involve common question of fact; the writ petitioners seek directions to the respondents to execute documents in their favour (in the case of W.P. No. 12688/2006 and W.P. No. 324/ 2007, in favour of the members of their Association), converting lease hold industrial plots allotted in the Bawana industrial Area into free hold properties. Similar reliefs directing that instead of lease deeds, the respondent should execute conveyance deeds have been sought for.

(2.) BRIEFLY the facts of the case are that pursuant to the directions of the Supreme Court on 31.7.1996, several thousand industrial units were ordered to be shut down as they were located in non -conforming areas (i.e. functioning in areas not designated for industrial units, according to the Delhi Master Plan). The petitioners and members of the petitioners' association claim to have been engaged in carrying on small industrial activities in such non -conforming zones. They were perforce required to close down their units. As part of the Supreme Court's directions, the respondents, particularly the Commissioner of Industries and the Govt. of NCT of Delhi were ordered to prepare or formulate a suitable scheme for the relocation of such industrial units.

(3.) IT is common ground between the parties that applications were filed with the respondents for allotment of industrial plots, in December, 1996. Those applications contained several particulars including income, existing location, nature of industry ect - of the applicant -owners of the relocating units, These requests for allotment were processed and the several individuals including the petitioners were informed about their success in the process. Allotment letters were issued to them.