PREM GHAI Vs. DISTRICT MAGISTRATE NORTH

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 28.10.2020 whereby the application of the petitioner dated 15.01.2004 for allotment of an alternative plot in lieu of his land acquired in village Shahbad Daulatpur, Delhi has been rejected.

(3.) With the consent of parties, the petition is taken up hearing today.