Delhi High Court
Ganga Saran Memorial Education vs Delhi Development Authority on 6 October, 2009
Author: Sanjiv Khanna
17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 23137/2005
GANGA SARAN MEMORIAL EDUCATION ... Petitioner
Through Mr. Sandeep Sethi, Sr. Adv. with Mr.
Sumit Bansal and Mr. Manish Paliwal,
Advocates.
Versus
D.D.A. ..... Respondent
Through Mr. Rajiv Bansal, Adv. for DDA.
Mr. Hitender Kapur, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
ORDER
% 06.10.2009
1. By the allotment letter dated 6th August, 2002, a plot measuring 800
square mtrs. was allotted to the petitioner for a nursery school in Ram
Vihar colony. Clause 22 of the demand-cum-allotment letter dated 6th
August, 2002, stipulated as under:-
"22. If the above terms and conditions
are acceptable to you the acceptance thereof
with attested undertaking be sent to the
undersigned alongwith the bank challan in
favour of DDA for Rs. 17,16,230/- Land
premium Rs._16,74,327/- Ground Rent Rs.
41,858/- and documentation charges Rs.45/-
within 60 days from the date of issue of the
allotment cum demand letter. The said amount
WPC NO.23137/2005 Page 1
can also be deposited in the bank counter
situated in DDA's office complex and copy of
the same may be sent to this office for having
deposited the demand alongwith acceptance
letter/undertaking within 60 days from the date
of issue of demand cum allotment letter.
Within 60 days of issue of demand cum
allotment letter, the allottee shall be required
to make the entire payment. Thereafter, 18%
interest shall be chargeable up to 6 months
from the date of issue of the demand cum
allotment letter including the tenure of 60 days.
2. The petitioner wrote letter dated 20th November, 2002 asking for
clarification with regard to the pole, which was located in the plot. Another
letter in this regard was written on 13th February, 2003. The respondent
DDA did not respond to the said letters and cancelled the allotment vide
letter dated 8th April, 2003. This letter was sent by speed post to the
petitioner but was returned back with the report "that no person by the
said name resides at the said address".
3. The petitioner thereafter on 18th June, 2003 deposited Rs.17,16,230/,
but the interest was not deposited.
3. Counsel for the respondent DDA submits that the petitioner did not
deposit the amount as per the contractual terms mentioned in the clause-
22 of the letter dated 6th August, 2002 and, therefore, has lost their
right/claim to allotment. He relies upon decision taken in the case of Rahul
WPC NO.23137/2005 Page 2
Dhaka.
4. Counsel for the petitioner, on the other hand, relies upon clause 22
of the letter dated 6th August, 2002 and submits that the said clause does
not state that time cannot be extended after six months. Clause 22 it is
stated stipulates that interest @ 18% shall be chargeable up to six months
from the date of issue of the demand-cum-allotment letter but
consequences are not provided. He relies upon the decision taken in the
cases of Nijdham Parental and Welfare Society and Ray Bahadur Raghubir
Singh Educational Society.
5. There is apparently conflict between the decisions in the case of
Rahul Dhaka and Nijdham Parental and Welfare Society. It is the contention
of the petitioner that till the middle of 2003, the respondent DDA were
condoning defaults of belated payments with interest and the decision in
the case of Rahul Dhaka was taken sometimes in 2005.
6. These aspects require consideration by the DDA. The respondents
will accordingly re-examine the matter and file an additional affidavit
clearly stating their stand and pointing out whether the petitioner is
entitled to benefit of extension of time keeping in view the decisions and
policy of the DDA during the relevant period i.e. up to end of June, 2003.
The above said affidavit will be filed within a period of one month from
WPC NO.23137/2005 Page 3
today.
7. The above order is without prejudice to the rights and contentions of
the respondent No.2, the cooperative society.
Relist on 4th February, 2010.
SANJIV KHANNA, J.
OCTOBER 06, 2009
NA
WPC NO.23137/2005 Page 4
