Delhi High Court - Orders
Shri Ram College Of Commerce vs Delhi Development Authority & Anr on 18 December, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5943/2024
SHRI RAM COLLEGE OF COMMERCE .....Petitioner
Through: Mr. Harish Malhotra, Senior
Advocate with Ms. Shivani Kher and Mr. Bhavya
Sharma, Advocates.
versus
DELHI DEVELOPMENT AUTHORITY & ANR. .....Respondents
Through: Ms. Prabhsahay Kaur, Standing
Counsel with Mr. Shashi Pratap Singh and Mr.
Aditya Verma, Advocates with Mr. Nitish, Deputy
Director, Master Plan, DDA for R-1.
Mr. Mukesh Gupta, Standing Counsel with Mr.
Sachin Singh Shahi, Mrs. Shashi Gupta and Ms.
Farah Shahi, Advocates and Mr. Sachin, Officer
for MCD/R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 18.12.2025
1. This writ petition is filed by the Petitioner under Article 226 of the Constitution of India seeking the following reliefs:-
"a. The Respondent No.1 to allow the development control norms applicable for "General College" stipulated under S. No.2 of Table 13.6 of MPD-2021 to be applied to the Petitioner College instead of "Old College" norms mentioned in S. No.5 of Table 13.6 of MPD- 2021 for expansion of infrastructure of the Petitioner College; and b. The Commissioner of the Respondent No.2 to exercise the power of the Standing Committee constituted under Section 45 of the DMC Act, 1957 and sanction the revised layout plan submitted by the Petitioner College with Representation dated 12.02.2020, 19.08.2020 and 04.04.2024; and c. Pass any other or further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case and in the interest of justice."W.P.(C) 5943/2024 Page 1 of 4
This is a digitally signed order.
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2. Status report has been filed on behalf of MCD, wherein it is stated that revised layout plan of Shri Ram College of Commerce has been approved by the Standing Committee of MCD vide Resolution No. 27 dated 27.06.2025 based on Development Control Norms of 'Old College'. As per MPD-2021, there are two types of Development Control Norms for colleges:
(a) General College; and (b) Old College. As per clarification received from DDA vide letter dated 28.06.2016, Petitioner was asked to submit a proposal on the basis of Development Control Norms of 'Old College' and after the proposal was submitted on the basis of the said norms, the same was approved by MCD. It is further stated in the report that the Competent Authority for relaxation of Development Control Norms is the Technical Committee of DDA and it is open to the Petitioner to seek approval of the revised layout plan of the college on the basis of the norms for 'General College' and if the revised proposal is submitted to MCD, the same shall be forwarded to DDA for relaxation in the norms.
3. Relying on the status report, learned Standing Counsel for MCD submits that it is the Technical Committee of DDA which has the authority to grant relaxation of the Development Control Norms and therefore, after the revised layout plan is received by MCD from the Petitioner, the same shall be forwarded to DDA to be placed before its Technical Committee for decision on whether the Development Control Norms applicable to 'General College' can be applied to the Petitioner college.
4. Learned counsel for DDA submits, on instructions from Mr. Nitish, Deputy Director (Master Plan) DDA, who is present in Court, that after the revised layout plan submitted by the Petitioner to MCD is forwarded to DDA, the same shall be placed before Technical Committee of DDA for W.P.(C) 5943/2024 Page 2 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2025 at 20:58:52 decision on applicability of Development Control Norms for 'General College'. After the decision is taken, the same shall be forwarded to MCD.
5. Mr. Harish Malhotra, learned Senior Counsel for the Petitioner submits that the revised layout plan shall be submitted to MCD for onward transmission to DDA, within a period of one week from today. He further submits that there should be no impediment in relaxing the norms and considering the case of the Petitioner under Development Control Norms applicable for 'General College' stipulated under Serial No.2 of Table 13.6 of MPD-2021 instead of 'Old College' norms mentioned in Serial No.5 of Table 13.6 for the purpose of expansion of infrastructure of the college, since this relief has been granted to four other colleges in the past i.e. Hindu College, Hansraj College, Miranda College and Daulat Ram College and the Petitioner is identically placed.
6. Upon hearing learned Senior Counsel for the Petitioner and counsels for the Respondents and after perusing the status report of MCD as also minutes of meetings held by Technical Committee of DDA in case of other colleges, as aforementioned, it is directed that Petitioner shall submit revised layout plan of the college to MCD within two weeks from today. On receipt of the plan, MCD will forward the same to DDA within two weeks and the matter will be placed by DDA before the Technical Committee for taking a decision whether Development Control Norms applicable for 'General College' stipulated in Serial No.2 of Table 13.6 of MPD-2021 can be applied to the Petitioner for expansion of its infrastructure. The decision shall be taken within four weeks and forwarded to MCD at the earliest and MCD will thereafter consider the matter for grant of sanction in exercise of power under Section 45 of Delhi Municipal Corporation Act, 1957, W.P.(C) 5943/2024 Page 3 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2025 at 20:58:52 depending on the decision taken by Technical Committee, DDA. The final decision will be taken by MCD within four weeks from the date of receipt of the decision by DDA.
7. It is made clear that this Court has not expressed any opinion on the merits of the case and the decisions will be taken by the Respondents, in accordance with law. This Court is sanguine that both MCD and DDA will adhere to the timelines fixed by the Court.
8. Writ petition is disposed of in the aforesaid terms.
JYOTI SINGH, J DECEMBER 18, 2025/RW W.P.(C) 5943/2024 Page 4 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2025 at 20:58:52