NARAIN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner seeks mandamus for allotment of residential plot in lieu of land acquired in Village-Nangal Devat.

(2.) THE land in Village Nangal Devat was acquired for expansion and development of the Indira Gandhi International Airport. THE said However on 2nd acquisition was challenged in W.P.(C) No.481/1982. August, 2001 the petitioners therein gave up the challenge to the acquisition and confined the relief to rehabilitation at an alternative place, of persons whose land had been acquired. On the assurance of the counsel for the Airports Authority of India (AAI) that such rehabilitation was under consideration, the writ petition was disposed of.

(3.) NOTICE of the petition was issued and pleadings have been completed.