JAGDISH CHANDER CHADHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Brief Facts 1. The plight of the common citizen who has to deal with multiple authorities is evident from the present case wherein all authorities, including the Land and Development Officer (hereinafter, 'L&DO'), the Ministry of Labour and Rehabilitation i.e., the predecessor-in-interest of the L&DO and the Municipal Corporation of Delhi (hereinafter, 'MCD'), despite repeated orders of this Court, have not been able to verify any of the following facts:-

(2.) It is in this background that the present petition is being decided by this Court.

(3.) One Mr. K.C. Chadha/original allottee (hereinafter, 'original allottee'), who was the owner of Plot Nos. 387/388, Double Storey, New Rajinder Nagar, New Delhi - 110060 (hereinafter, 'Plot Nos. 387/388'), was issued an allotment letter dated 10th August, 1971 (original document produced). The said letter reads as under:-