VINOD KUMAR GUPTA Vs. SDM(HQ)

JUDGEMENT

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

(2.) Petitioner impugns order dated 21.01.2021 whereby the application of the petitioner for allotment of an alternative plot as per the Government policy in lieu of acquisition of land of Village Sanoth vide award No. 17/2003-04 has been rejected solely on the ground that petitioner has failed to submit the requisite documents within 15 days.

(3.) The impugned order records that petitioner has not submitted the complete documents i.e. title deed of property No. 4353/55, Second Floor, Naya Bazar, Delhi.