Delhi High Court
Dharam Singh vs Ashok Kumar & Ors. on 5 March, 2010
Author: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Cont. Cas. (C) No.133 of 2009
% 05.03.2010
DHARAM SINGH ......Petitioner
Through: Mr. Sumit Bansal , Mr. Manish Paliwal and
Mr. Ateev Mathur, Advocates.
Versus
ASHOK KUMAR & ORS. ......Respondents
Through: Mr. Ajay Verma and Mr. Amit Mehra,
Advocates for DDA.
Date of Reserve: 3rd March, 2010
Date of Order: 5th March, 2010
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. By this contempt petition, the petitioner has asked the court to proceed against the
respondents for contempt on the allegation that the respondents have defied the directions
given by court in its order dated 28th March, 2008. The relevant part of the directions
read as under :-
"7. In these circumstances, it is directed that DDA will allot a
plot to the petitioner measuring 100 square meters or above but
within the entitlement of the petitioner in Dwarka, Phase-I. If no
plot of land is available in Dwarka Phase-I, he will be allotted a
plot in Dwarka Phase-II. In case the plot to be allotted to the
petitioner is more than 100 square meters, the cost price of the said
additional land will be charged in terms of the policy of the DDA.
The petitioner has already paid for 100 square meters of land as per
the fixed rate prevailing in the year 1999-2000. The petitioner will
not pay extra amount for the said 100 square meters. However, no
interest will be paid to the petitioner on the amount deposited. The
aforesaid allotment will be completed within a period of six weeks
from today."
2. It is not disputed by the petitioner that an allotment letter dated 26th February,
2010 has been issued by the respondents and in terms of the directions given by the court.
The amount already paid by the petitioner for 100 square meters of land was considered
as good payment for 100 square meters. However, since the plot allotted to the petitioner
measured 125 square meters of land, the petitioner was to pay the amount as per policy of
DDA for the additional land. The allotment letter specifically requests the petitioner to
deposit additional amount for only 25 square meters of area of land @ 18,458/- per square
meter in terms of the policy of DDA which was a pre-determined rate as approved by
DDA for the year 2009-2010.
3. The contention of counsel for the petitioner is that the order was passed by this
court on 28th March, 2008 directing the respondents to comply with the order within six
weeks. Had the order been complied with by DDA within six weeks from 28th March,
2008, the petitioner would have had to pay rate as per the policy of DDA applicable for
the year 2008-2009 and not for the year 2009-2010. Since the DDA failed to comply
with the order as per directions of the court, the petitioner is made to pay additional
amount.
4. A perusal of counter affidavit filed by the respondent shows that after the petition
was disposed of, the respondent searched for a plot in Phase-I, Dwarka in terms of the
order. Since no plot was available under Phase-I, the petitioner was informed that his
name would be considered for next ensuing draw as per policy of DDA for Phase-II,
Dwarka. It is submitted that in terms of the policy of DDA, a minimum of ten plots were
required to be available for conducting a mini draw. The Authority had also to send
copies of recommendation letters to L & DO for verification and confirmation of date of
taking over of possession of acquired land since the seniority is assigned on the basis of
date of taking over of possession of the acquired land. A feasibility report is also to be
requisitioned from the Engineering Department. The Engineering Department informed
DDA that the plots have not been demarcated due to court cases and efforts were being
made to have the issue resolved so that plots are demarcated. It is stated that compliance
could not be done within six weeks because of these reasons and there was no intentional
delay on the part of respondents. The moment the respondents got the necessary
formalities completed, draw of plots was done and the petitioner was allotted the plot.
5. I consider that the delay which occurred on the part of respondents was not a
willful delay, therefore, no contempt is made out. The petitioner was supposed to make
payment for excess land in terms of the current policy of the DDA when the allotment
was made. I find no force in the petition. The petition is hereby dismissed.
SHIV NARAYAN DHINGRA J.
MARCH 05, 2010
'AA'
