RAM CHANDER EDUCATION SOCIETY Vs. ASHOK KUMAR NIGAM
LAWS(DLH)-2009-8-36
HIGH COURT OF DELHI
Decided on August 17,2009

RAM CHANDER EDUCATION SOCIETY Appellant
VERSUS
ASHOK KUMAR NIGAM Respondents




JUDGEMENT

- (1.)THE petitioner seeks initiation of contempt proceedings against the respondents, Vice Chairman and Deputy Director, Institutional Lands on account of alleged violation of orders dated 22nd July, 2008 and 26th February, 2009.
(2.)THE petitioner has filed Civil Writ Petition No. 5205/2008 titled Ram Chander educational Society and Anr v. DDA seeking inter-alia quashing of show cause notice dated 6th May, 2004 and withdrawal of sponsorship letter dated 6th July, 2004 and a direction for declaring the sponsorship letter dated 12th November, 2002 as subsisting, valid and enforceable and further direction to the DDA and Directorate of Education to change the sponsorship for allotment of land to petitioner society for establishing senior secondary school in Janakpuri/vikaspuri, District West-B from zone 18 to 17 and issue a fresh sponsorship letter in this regard and to allot the land to the petitioner.
(3.)BY order dated 22nd July, 2008 this Court had directed the respondents not to dispose of the plot in favour of any other party, in case the plot has already stands earmarked by the DDA for allotment to the petitioner.


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