ABHAY MANOHAR SAPRE,J. - (1.) These appeals are filed against the common final judgment and order dated 11.06.2004 passed by the High Court of Delhi in W. A. No. 85 of 2004 and W. A. No. 532 of 2004 respectively whereby the Division Bench of the High Court disposed of the appeals filed by the Lovely Bal Shiksha Parishad and M.C.D., appellants in both the appeals with some directions in modification of the directions given by the Single Judge vide order dated 14.11.2003 in C.W.P. No.8272 of 2002. Brief facts:
(2.) The dispute in this case is between the appellant-a registered Society named-Lovely Bal Shiksha Parishad, Delhi (Appellant in C.A. No.3864/2009 and respondent in C.A. No.8701/2009) and M.C.D., respondent No. 2 in C.A. No.3864/2009 and appellant in C.A. No. 8701/2009) and Delhi Development Authority (DDA) (respondent No.1 in C.A. No.3864/2009). It is in relation to the land situated at Mayur Vihar Phase-II, New Delhi.
(3.) In the year 1989, the DDA had allotted the land in question to the MCD for establishing a primary School. Subsequently, the allotment was cancelled and then the DDA allotted 2.47 acres (approx.) of land in the same vicinity to the Lovely Bal Shiksha Parishad (hereinafter referred to as "the Society") for establishing a Middle School.;