DLF UNIVERSAL LTD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Civil Writ Petitions Nos. 6298, 6902 and 6903 of 1989 as in all these writ petitions common questions of law and facts - are involved. For the purposes of the order the arguments advanced in Civil Writ Petition No. 6298 of 1989 'D.L.F. Universal Ltd.' v. Haryana State and others' have been taken into consideration. The brief facts are picked up from this writ petition.

(2.) The petitioners 11 in number have approached this Court under Arts.226 and 227 of the Constitution of India for the issuance of a writ of mandamus directing respondent No. 2 i.e. Director, Town and Country Planning, Haryana, Chandigarh to issue licences for the development of additional areas to the petitioners in respect of the applications submitted by them to him on various dates in the past.

(3.) The brief facts leading to the filing of the writ petition are that M/s. D.L.F. Universal Ltd., which is a public limited company, registered under the Companies Act, 1956 requested respondent No. 2 for the grant of a licence for the additional areas. Respondent No. 2 vide his memo dated March 14, 1989 informed petitioner No. 1 that till the terms and conditions of the licence already granted to him are fully complied with as required under Rules 15 and 16 of the Haryana (Development and Regulation of Urban Areas Rules (1976) framed under Haryana Development and Regulation of Urban Areas Act (VIII of 1975) (hereinafter to be referred to as the Act) and of the terms of the agreement and the instructions issued from time to time, the applications for the grant of new licence for this area cannot be considered. Thereafter, the petitioners again requested on April 15, 1989 for the grant of fresh licences relating to pockets in D.L.F. Qutab Enclave Complex, Gurgaon. But this request was not acceded to. We do not deem it necessary to refer to voluminous record of the case running into nearly about 400 pages as the matter is being disposed of on short point.