RAJENDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The father of the petitioner owned about 27 Bighas of land which was acquired for planned development of Delhi. In accordance with the policy of large-scale acquisition which had been promulgated by the Delhi Administration, the persons whose lands were acquired were entitled to allotment of an alternative plot.

(2.) In the year 1982 the father of the petitioner applied for land. He, however, died in 1983. Thereafter the petitioner approached the Land and Building Department of the Delhi Administration seeking allotment of land in his favour. On 17th March, 1986 a letter was written by the petitioner to the Delhi Administration in which it was stated that he was the only heir of his father and that he had deposited anaffidavit and death certificate. He also, alongwith the letter of 17th March, 1986, deposited the relinquishment deed and list of legal heirs.

(3.) As is normally the case with the Government Departments, this citizen did not get any redress. It is thereupon that the present writ petition was filed.