DARSHNA DEVI Vs. DDA

JUDGEMENT

(1.) THE petition impugns the order dated 30th June, 2011 of the respondent DDA made in pursuance to the direction contained in the order dated 13th July, 2010 of this Court in W.P.(C) No.9577/2009 earlier preferred by the petitioner.

(2.) THE petitioner claims to be a resident of Village Nangal Dewat, land wherein was acquired for the purposes of development of Airport. During the pendency of the writ petition being W.P.(C) No.481/1982 challenging the said acquisition, a proposal was mooted for rehabilitation of the persons displaced owing to acquisition and the challenge to the acquisition was given up. Subsequently, several applications came to be filed in the said disposed of W.P.(C) No.481/1982 and which applications were disposed of vide order dated 18th May, 2005 issuing certain directions qua allotment of alternative land.

(3.) DDA has in the speaking order dated 30th June, 2011 (supra) stated that it has made the allotment in accordance with the list of names forwarded to it and was not concerned with the preparation of the said list.