Delhi Development Authority Vs S.G.G. Towers (P) Ltd. & Ors
.... r of the Division Bench. 9. An order dated 4th October 2023 passed by this Court read thus: “After arguments were heard for some time of the learned counsel appearing for the appellant, the learned senior counsel appearing for the first respondent and the learned counsel appearing for ...
Supreme Court Of India
Uday Kaushish Vs Delhi Development Authority & Ors
.... anted and further new leases will be granted as and when the period of the new lease or leases by way of renewal expires. The other option of the lessee is that he may, on the expiry of the term of 90 years, request for the grant of a new lease, not being a new lease by way of renewal, for ...
Delhi High Court
Iaul Haque & Ors Vs Delhi Development Authority & Anr
.... ours and on such other dates as may be directed. The survey be completed preferably within six months thereafter. Needless to state that if the petitioners or any of them are found eligible for re-location, they be re-located in terms of the policy. The petitions are disposed of. No order ...
Delhi High Court
Shri Rashter Kumar Vs Delhi Development Authority & Anr
.... ment Authority and Anr., which, according to him, qua the issue raised in the captioned matter, has ruled in favour of the DDA. 2.1 In this behalf, Mr. Dhanesh Relan refers to paragraph 93 of the said judgment. The said paragraph reads as under:- "93. Thus viewed, it is clear that ...
Delhi High Court
Amit Garg & Anr Vs Secretary (Alt.) Land Building Department And Anr
.... (i) to individuals whose land has been acquired as a result of the Chief Commissioner's notification dated the 7th March, 1957 the 3rd September, 1957, the 13th November, 1959 and the 10th November, 1960 or other subsequent notifications provided that this concession will not be available ...
Delhi High Court
New Avantika CGHS Society Vs DDA
.... lotment.” As in the present case, the stand of the DDA in the said case before the High Court was that such allotments could no longer be made after the guidelines for resitement of petrol outlets were revised in June 2003. In terms of the June 2003 guidelines DDA had to dispose of land for petr ...
Delhi High Court
Vinod Rajoria Vs Delhi Development Authority And Ors
.... have been deprived of their legitimate dues for about half a century. In such a fact situation, we fail to understand for which class of citizens the Constitution provides guarantees and rights in this regard and what is the exact percentage of the citizens of this country, to whom constitutiona ...
Delhi High Court
York Tech Pvt. Ltd. Vs Delhi Development Authority
.... ourse correction started and after looking into the entire facts and circumstances, it was decided by the competent authority to reject the bid and re-auction the said plot with the corrected area in the next phase of E-auction, for the reason that the variation in plot size was found to be more ...
Delhi High Court
Naresh Kumar Vs Union Of India And Ors
.... “13. Under Articles 226/227 of the Constitution of India, the High Court shall not: (i) reappreciate the evidence; (ii) interfere with the conclusions in the enquiry, in case the same has been conducted in accordance with law; (iii) go into the adequacy of the evidence; ( ...
Delhi High Court
Amit Kumar Tripathi Vs Delhi Development Authority
.... s that the Central Government may, by notification in the Official Gazette, place, at the disposal of DDA, all or any developed or undeveloped land in Delhi vested in the Union known as Nazul Lands for the purpose of development in accordance with the provisions of the said Act. It further provi ...
Delhi High Court
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