PREM SAINI Vs. LIEUTENANT GOVERNUR

JUDGEMENT

(1.) The petitioner purchased 19.5 Biswas of land in Village Ghazipur, Shahdara Zone, Delhi on 6.6.1967. The land was acquired by Land Acquisition Collector in the year 1971 by Award No.27/1970-71 without any notice to the petitioner.

(2.) It is the case of the petitioner that the petitioner came to know about the acquisition of her land when she had to appear before the Addl. District Judge, Delhi. The petitioner applied for an alternative plot of land pursuant to the policy of the respondents in the year 1978. The case of the petitioner for allotment of alternative plot was rejected. It is contended by counsel for the petitioner that the case of the petitioner was rejected on the plea that she has purchased land after issuance of notification dated 13.11.1959 under Section 4 of the Land Acquisition Act.

(3.) Learned counsel for the petitioner has contended that the petitioner who is about 70 years of age, from 1981 to 1997 has been representing to various departments of the Govt. of NCT of Delhi. The representations sent to Secretary, Land & Building in the year 1981 was rejected in the year 1982 and thereafter an appeal preferred to the Lt.Governor was also of no consequence as Lt. Governor also referred the matter to the Secretary, Land & Building in May, 1995 and ultimately the department of Land & Building rejected the claim of the petitioner vide their letter dated 11.2.1997.