KAPTAN SINGH Vs. DDA

JUDGEMENT

(1.) THE challenge in this writ petition is to the demand by the respondent no.1 DDA of the premium for the alternative plot of land in lieu of acquired land offered to the petitioner on 23rd June, 2010, at the rates of the year 2010-2011. THE contention of the petitioner is that the petitioner is liable to pay at the rates as prevalent in the year 1993.

(2.) NOTICE of the writ petition was issued and vide order dated 23 rd July, 2010 which continues to be in force, the respondent no.1 DDA directed to maintain status quo in respect of the plot of land offered to the petitioner vide letter dated 23rd June, 2010.

(3.) IN pursuance to the aforesaid recommendation, the respondent no.1 DDA vide letter dated 22nd June, 1993 addressed to both Sh. Sultan Singh and Sh. Bhim Singh allotted plot measuring 209 sq. yrds. bearing no.47, Sector-11, Dwarka, Delhi in the joint names of Sh. Sultan Singh and Sh. Bhim Singh and on the terms and conditions contained therein.