- (1.) Shri Guru Singh Sabha, a registered society, seeks special leave to appeal to this court from the order dated 22/03/1991, of the High court of Delhi made in Civil Writ No. 2208 of 1983. The order of the high court was an order common to Civil Writ No. 2399 of 1983 as well. The said Civil Writ No. 2208 of 1983 was filed by the Defence Colony welfare Association, the first respondent herein and Civil Writ No. 2399 of 1983 was filed by the "defence Colony Shri Sanatan Dharma Sabha (Regd. ) ". This appeal is confined to the order of the High court in so far as it pertains to the order made in Civil Writ No. 2208 of 1983. The other petition of the Sanatan Dharma Sabha, i. e. , Civil Writ No. 2399 of 1983, was dismissed by the High court and that is not the subject-matter here.
(2.) We have heard Shri M. S. Gujral, learned senior counsel for the petitioner; Shri V. C. Mahajan, Shri K. Lahiri and Shri G. L. Sanghi, learned senior counsel for the respondents. Special leave is granted.
(3.) The Defence Colony in New Delhi as planned by the Land and development Office had set apart a plot of land of about 6 acres in block C intended for an Officers' Club. It would appear that this plot was arising out of Special Leave Petition (C) No. 8139 of 1991 bifurcated and portions thereof allotted to several allottees, viz. the Jain yoga Kendra; a school; and the Defence Colony Welfare Association. The Welfare Association is using the plot for purposes of its club.;