- (1.) These two writ petitions have been filed challenging the two orders of the New Okhla Industrial Development Authority (hereinafter referred to as 'NOIDA') dated 24.2.2015 and dated 18.3.2015.
(2.) By means of the first order dated 24th February, 2015, the National Secretary, Jawaharlal Nehru National Youth Centre, New Delhi and the President of Jawaharlal Nehru National Youth Centre, NOIDA have been informed that plot no. U-01, Sector 11, NOIDA was allotted in favour of the Jawaharlal Nehru National Youth Centre for the purposes of establishing an "Institute to organize the youth of India". A lease deed for the purpose was executed on 12.2.1990 between the parties. Under the lease deed, it was contemplated that the demised land would be utilised for the purposes of "Construction of the Office Complex" (reference Clause XVII of the lease) but in fact the land was being used for other purposes and that unauthorised constructions were also being raised. A notice dated 13th January, 2015 was issued for stopping the wrongful use of plot as well as for unauthorised construction being removed. No reply has been filed.
(3.) Therefore, in exercise of powers conferred under Clauses I (XVII) and II (VIII) of the lease deed read with Clause I (XVI), a decision has been taken to cancel the lease and to resume possession of the plot after forfeiting the money deposited by the aforesaid Jawaharlal Nehru National Youth Centre. For the purposes of demolition of unauthorised construction made over the premises, the same shall be sealed on 16.3.2015. The recipients of the letter were required to remove their affects and belongings from the premises.;