SONA DEVI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) With the consent of the parties, the writ petition is taken up for disposal.

(2.) Petitioner has filed the present writ petition seeking quashing of the order No.F- 11(781)/87/LSB(R)/2813 dated 8/4/1994, issued by respondent No.2. Petitioner also seeks a writ of mandamus, directing the respondents to allot alternate developed residential plot No.25, Block 'H', Pocket 3, Sector 18, Rohini, in view of acquisition of her land under the scheme of large scale acquisition, development and disposal of land.

(3.) The admitted facts are that petitioner was the owner of about 2 acres of agricultural land in* Village Bhorgarh in the revenue state of Narela. The said land was acquired by the respondents vide award No. 19/78-79. Petitioner applied for allotment of a plot in lieu of the land which was acquired under the Scheme, known as Large Scale Acquisition, Development and Disposal of land in Delhi. Under this scheme, individuals whose lands were acquired were entitled to allotment of a residential plot of land on predetermined rates. It is not in dispute that petitioner was eligible for allotment of an alternate plot and, in fact, she applied for the same and was allotted a plot measuring 200 sq.mtrs. vide letter dated 18/1/1993. As per the said letter, petitioner was required to pay 35% of the of the premium, amounting to Rs.85,533.00.00, at the provisional rate of Rs.1650.65.00 p. per sq.meter. The case of the petitioner is that she never received the said letter and, as such, could not comply with it. Respondents, subsequently, issued the impugned letter,' cancelling the allotment in favour of the petitioner on account of failure on the part of the petitioner to make the payment within the stipulated time.