JAI BHAGWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these writ petitions issues raised on fact and on law are similar in natureand therefore, I propose to dispose of at! the writ petitions by this common judgmentorder.

(2.) The petitioners were owners of land situated at Revenue Estate of VillageSamaipur . Land owned by the petitioners was acquired by Delhi Administration forthe planned development of Delhi pursuant to notifications under 4 & 6 of the LandAcquisition Act and award was passed.

(3.) The Union of India promulgated a scheme in the year 1961 by virtue of whichpersons whose lands had been acquired for planned development of Delhi becameeligible for allotment of alternative plot in lieu of their land acquired by the Government.The said scheme laid down general directions to regulate acquisition, developmentand disposal of lands in Delhi, avowedly, with the object to control land values in Delhias well as to secure the development of Delhi according to plan. An Act namely - TheDelhi Development Act was passed by the Parliament to provide for development ofDelhi according to plan and for matters ancillary thereto and Delhi DevelopmentAuthority was established under the provisions of Section 3 of the said Act. There isalso a set of rules called Delhi Development Authority (Disposal of Developed Nazulland) Rules, 1981. The said rules lay down the purposes for which Nazulland may beallotted and the persons to whom such land could be allotted and in what manner.