GRAND VASANT RESIDENTS WEL. ASS Vs. DDA

JUDGEMENT

(1.) An authority known as the Delhi Development Authority was established under the Delhi Development Act, 1957. It was charged with the statutory duty of preparing a Master Plan for Delhi. It was also charged with the statutory duty of preparing the Zonal Development Plans, which included the lay-out of various colonies in Delhi. The colony of Vasant Kunj was one such colony conceived of under the Zonal Development Plans prepared by Delhi Development Authority and for which, after acquiring the lands the Central Government placed the same at the disposal of Delhi Development Authority for development; residential plots to be sold and flats constructed on some land to be sold to the allottees by Delhi Development Authority.

(2.) The colony Vasant Kunj was divided into four sectors viz. A, B, C and D with each sector having pockets within.

(3.) We are concerned in the appeal with Pocket-5 in Sector-C, wholly envisaged as per the lay-out plan sanctioned by Delhi Development Authority as a residential colony. The pocket has 61 plots of various sizes. Spanning 25000 sq.metrs. area the 61 plots, of various sizes have a spread over 13400 sq.metrs. 6700 sq.metrs are under roads and the remaining 4900 sq.metrs has been shown for a park. The land shown for park is 'Z' shaped, and to illustrate it, it would as under:-