HARI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have filed the present petition aggrieved by the size of the alternative plot made available to them under the large scale acquisition, development and disposal of land in Delhi in 1961.

(2.) The petitioners were owning approximately 45 bighas of land in respect of notifications were issued under section 4 of the Land Acquisition Act, 1884 in 1957 and 1959 and under section 6 in 1961. A scheme known as Large Scale Acquisition, Development and Disposal of Land in Delhi, 1961 was propounded on 2.5.1961 for rehabilitation of persons whose land was acquired as an additional measure apart from the compensation paid to such persons. Para 3 of the scheme states that residential plots to be leased out should not exceed 800 sq.yds and the size of the plot has to be determined by the Chief Commissioner taking into consideration the area and the value .of the land acquired from the individual vis-a-vis the location and value of the plot to be allotted in terms of para 8(i)(a) of the scheme.

(3.) The case of the petitioners was processed by the Delhi Administration and letter dated 27.6.1981 was issued to respondent No.2 DDA recommending the case of the petitioners for allotment of 250 sq.yds plot in North Zone for which they had been found entitled. A copy of the letter was forwarded to petitioner No.1 with the further stipulation as under:-