- (1.) Leave granted. These appeals arising from a common judgment of the Delhi High Court were heard together and disposed of by this common order.
(2.) This Court, in a public interest litigation (M.C. Mehta v. Union of India, 1996 4 SCC 750) directed that various polluting industries situated in the residential and other non-conforming areas in the city of Delhi should be closed with effect from 30.11.1996 and should be relocated in new industrial areas. The National Capital Region Planning Board, National Capital Territory administration and the various state governments were required to provide assistance and facilities to the oustees to relocate them in the industrial areas situated in their respective territories.
(3.) In pursuance of it, the NCT administration entrusted the Scheme for relocation of industrial units to the Delhi State Industrial and Infrastructure Development Corporation Ltd., (for short the 'Corporation'). Clause 5 of the eligibility conditions in the scheme related to the estimated cost of the plots to be allotted. It is extracted below: 5. Estimated cost of Industrial Flat/Plot: The estimated cost of one flatted factory shall be around Rs. 7 lakhs and that of industrial plot shall be approximately Rs. 3,000/- per sqm. These are estimated figures and are subject to changes depending upon the cost of acquisition, of construction/development, location of flatted factory complexes/industrial area, other inputs etc.;