S. B. Sinha, J. - (1.) Interpretation of S. 3(3)(a)(iv) of the Haryana Development and Regulation of Urban Areas Act, 1975 (hereinafter called and referred to for the sake of brevity as the said Act) falls for consideration in these appeals which arise out of a judgment and order of the Punjab and Haryana High Court dated 7-3-2001 passed in C.W.P. No. 7245 of 1997 filed by the appellant of Civil Appeal No. 4908 of 2002.
(2.) M/s. DLF Universal Ltd. (DLF) is a public limited company registered and incorporated under the Indian Companies Act. It purchased free-hold lands at Gurgaon in the State of Haryana for setting up a colony known as DLF Qutab Enclave Complex. It applied for and was granted licence in terms of the provisions of the said Act.
(3.) M/s. DLF Universal Limited and other group of companies created DLF Qutab Enclave Complex Educational Charitable Trust (Trust) wherefor 85 sites were earmarked for constructions of schools, community buildings in the complexes. The said sites vested in the Trust by reason of a deed. The Trust entered into agreements of lease with Gunjan Nikunj Educational Institute (P) Ltd., Mr. A. H. Handa, New Ekta Educational Society, Satish Mohindra and Sukhjeet Kaur Mann (hereinafter referred to as fourth parties).;