MOHD REHMATULLAH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed challenging the judgment and order dated 15th March, 2010 passed by the learned Single Judge whereby the appellants writ petition being W.P.(C) 15005/2006 has been dismissed.

(2.) Briefly stated the relevant facts of the present case are that the appellant-petitioner applied for an alternative industrial plot under the Relocation Scheme floated by the respondents No.1 and 3 for rehabilitation of polluting industries which had been closed down by virtue of orders of the Honble Supreme Court of India.

(3.) In accordance with the Relocation Scheme, all applicants were to deposit the earnest money and remaining fifty per cent of the plot price within three months from the date of registration. The last date of deposit of fifty per cent of the demand was extended upto 31st March, 2001 by the Supreme Court.