MANGE RAM Vs. DELHI DEVELOPMENT AUTHORITIES

JUDGEMENT

(1.) QUESTIONING the legal sustainability of the order dated 13th July, 2010 passed by the learned Single Judge in W.P.(C) 2819/2006, the present intra-court appeal has been preferred by the appellant-petitioner (hereinafter referred to as'the appellant').

(2.) THE brief resume' of facts which are essential for adjudication of this appeal are that certain land belonging to the father of the appellant was acquired by the respondent No. 2, the State Government, in the year 1958 vide Award No. 1938/39, for the benefit of the Delhi Development Authority, the first respondent herein. At the time of acquisition of the land, there was a scheme for allotment of an alternative plot in lieu of compulsory acquisition of land of private persons by the Government. THE father of the appellant applied for alternative plot and a recommendation for allotment of alternative residential plot admeasuring 300 sq. yd. at East of Kailash was made by the concerned department in the year 1967.

(3.) THE learned Single Judge took note of the fact that the writ petition did not deserve consideration because of enormous delay and further that the appellant has woken up to take undue advantage after the death of his father. Being of this view, the learned Single Judge dismissed the writ petition and imposed costs of Rs. 1,00,000/-.