SARJO Vs. DDA

JUDGEMENT

(1.) THE petitioners being two of the daughters of one Shri Chandgi have filed this writ petition seeking quashing of the letter dated 29 th June, 2007 of the respondent no.1 DDA allotting in the name of the respondents no.2&3, Plot No.26, Block-C in Village Rangpuri, in lieu of land acquired in village Nagal Dewat.

(2.) IT is not in dispute, that the land which was acquired was in the name of Shri Chandgi; that Shri Chandgi died on 26th May, 1982 leaving nine daughters and one son. Neither counsel is able to state whether the wife of Shri Chandgi is alive or was alive at the time of demise of Shri Chandgi. The respondents no.2&3 are the sons of the son of Shri Chandgi who died on 3rd March, 1999.

(3.) THE petitioners claim that Shri Chandgi being the recorded bhoomidar and having died after 28th April, 1972, in accordance with the guidelines aforesaid, the allotment of alternate/rehabilitation plot has to be in the name of all the legal heirs of Shri Chandgi, including themselves and has been wrongly made in the name of the respondents no.2 & 3 only. THEy thus seek quashing of the allotment letter in name of respondents no.2&3 only and issuance of allotment letter in name of all heirs of Shri Chandgi.