GOVERNMENT OF NCT OF DELHI Vs. VEERWATI

JUDGEMENT

(1.) In both these appeals the question of law is common and the judgments of the learned Single Judge, which are assailed, have been rendered in almost similar factual background. We may record the facts of LPA No.101/2010 in some detail and thereafter point out the similarity in the two appeals.

(2.) LPA No.101/2010

(3.) In the year 1961 the Government formulated the scheme for allotment of alternate plots to those land owners whose land is acquired for planned development of Delhi and the land so acquired is placed at the disposal of the DDA. The allotment of alternate plot under this policy was subject to his satisfying, beside others, following conditions:-