SHANTI SWAROOP SINGHAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule D.B.

(2.) The challenge in this writ petition to the cancellation of allotment of Shop/Stall No. S-39 in Phase I, Rewari Line, Delhi.

(3.) The case of the petitioner is that in 1963 the Delhi Administration had acquired 7 Big has and 8 his was of land belonging to Shri L.C, Singhal, the father of the petitioner. Shri L.C. Singhal expired in 1976 and the petitioner is stated to be the only heir in view of a Will which had been executed by his father in his favour. Under the scheme of the large scale acquisition, development and disposal of land in Delhi alternative property was to be allotted with a view to rehabilitate the erstwhile owners. The petitioner had made an application for such alternative allotment and deposited the earnest money of Rs. 2000.00 . In the draw of lots held on 24th June. 1988 the petitioner was allotted a Shap/Stall bearing No. S-39 in phase I, Rewari Line, Delhi and the petitioner was directed to pay Rs. 1,13,695. The petitioner was also required to handover the original certificate. The requisite payment was made and the certificate which was available with the petitioner was also submitted. Suddenly the impugned order was passed on 2nd December, 1988 cancelling the allotment on the ground that the original LAC certificate in the name of the petitioner had not been furnished. It is this which has been challenged in the present writ petition.