DELHI ADMN. Vs. JAI PRAKASH AND ANR.

JUDGEMENT

(1.) THE aforesaid appeal was disposed of vide judgment and order dated 9.11.2009 when none appeared for the contesting Respondent i.e. R -1 who has sought modification of the said judgment and order.

(2.) LAND comprised in Khasra No. 183 and 207 in the revenue estate of village Bharola was acquired pursuant to a notification dated 13.11.1959 issued under Section 4 of the LA Act 1894 and in respect whereof the award was published on 31.10.1968 and possession taken over on 15.11.1968.

(3.) UNDER the Large Scale Acquisition Policy of the Government those whose land were acquired for purposes of planned development of Delhi were eligible to be allotted a residential plot by Delhi Development Authority and for which the necessary recommendation had to be made by the Appellant upon an application moved by the person concerned. As per the policy the said residential plot had to be allotted to the person who not only received the compensation for the acquired land but additionally was the recorded bhoomidar of the acquired land when the notification was issued under Section 4 of the LA Act 1894; needless to state if said person had died his legal heir(s) could be substituted for purposes of allotment of a residential plot.