GOPAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) With the consent of the learned Counsel for the parties, the petition is taken up for final disposal.

(3.) The land owned by the petitioner was acquired in 1978-80 and on an application for alternative plot in lieu of the acquisition, the case of the petitioner was recommended on 27/11/1987 for said allotment of alternative plot in Village Bhorgarh, Delhi of 250 sq. yds. The allotment letter was issued by the DDA on 14/1/1993 allotting plot No.11, Sector, B-4, Pocket-4, measuring 209 sq. metres in Narela Residential Scheme. Since the petitioner failed to deposit the amount within time, this allotment was cancelled but on representation of the petitioner, allotment was restored on 12/3/1997. The petitioner deposited the full amount on 8/5/1997 and submitted the requisite documents on 11/6/1997. The possession was yet to be handed-over.