MANGE RAM Vs. DDA

JUDGEMENT

(1.) The petitioner Shri Mange Ram has filed this writ petition under Article 226 of the Constitution of India with the following prayers:-

(2.) Briefly stated the facts of the case relevant for the disposal of this writ petition are that the land of the father of the petitioner was acquired by the Government in the year 1958 vide award No. 1938-39. At that time, there was a scheme for allotment of an alternative plot in lieu of compulsory acquisition of land of private persons by the Government.

(3.) The father of the petitioner consequent upon compulsory acquisition of his land had applied for allotment of an alternative plot and a recommendation for allotment of an alternative residential plot of 300 sq. yds. at East of Kailash, was made by the concerned department of the Government in the year 1967. The father of the petitioner died on 13.07.1986.