- (1.) Leave granted.
(2.) Whether the amendment made in the Master Plan of Delhi vide Notification dated 20.9.1995 permitting utilization of the sites earmarked for Nursery Schools for other purposes is ultra vires the provisions of the Delhi Development Authority Act, 1957 (for short, 'the Act') or is otherwise arbitrary and whether allotment of 1000 sq. yards (in some paragraphs of the special leave petition and the documents annexed with it the size of the plot has also been mentioned . as 1200 sq. yards) of land earmarked in Gulmohar Park for Nursery School to respondent No.4 Kala Ashram, School of Dance and Drama, New Delhi is violative of the provisions of the Constitution and/or the Act are the questions which arise for consideration in this appeal filed against judgment dated 24.10.2008 of the Division Bench of the Delhi High Court.
(3.) Appellant No.1 is a cooperative housing society, appellant No.2 is a body representing four cooperative house building societies which have land in and around the area known as 'Gulmohar Park' and appellant No.3 is a society formed for establishing a Nursery School in Gulmohar Park.;