DELHI ADMINISTRATION Vs. NARAIN SINGH

JUDGEMENT

(1.) THIS intra-court appeal impugns the order dated 31.10.2011 of the learned Single Judge in W.P.(C) No.4836/1993 preferred by the two respondents. Though the appeal is accompanied with an application for condonation of 201 days delay in preferring the same and we are unable to find in the application any sufficient reason for such delay but we have also considered the appeal on merits.

(2.) IT is not in dispute that the two respondents, under the aegis of the then 20 Point Programme of the Government inter alia to provide shelter to the economically weaker and backward sections of the society were issued letters dated 20.11.1983 of allotment of plots of land ad-measuring 120 sq.yds. each, in village Rangpur. However such allotment remained on paper only, without the actual physical possession of the plots of land being delivered to the respondents. It is for this reason that the writ petition from which this appeal arises was filed, seeking mandamus for being put into possession of the allotted plots.

(3.) THE learned Single Judge accordingly disposed of the writ petition with a direction to hold an inquiry to determine as to why previous sanction was not accorded / obtained prior to issuance of allotment letters and to identify the land which can now be made available to the respondents. A time of three months has been given in this regard.