RAGHUBIR SINGH Vs. CHAIRMAN, DDA

JUDGEMENT

(1.) THE present petition is filed by the petitioner praying inter alia for directions to the respondents/DDA to hand over the physical possession of an alternate plot allotted to him bearing Plot No.66, Pocket No.1, Block-A, Sector-22, Rohini measuring 209 sq. mtrs. under Rohini Residential Scheme.

(2.) COUNSEL for the petitioner states that the respondents decided to allot alternative plots to such of the expropriated land owners, whose land was acquired under the respondent/DDA's Scheme of Large Scale Acquisition, Development and Disposal of Land in Delhi.

(3.) IT is stated by learned counsel for the petitioner that between 03.04.2008 to 01.05.2008, the petitioner had deposited an amount of Rs. 13,27,381/- as demanded by the respondents/DDA. On 21.07.2008, the petitioner submitted an application to the respondents/DDA praying inter alia that he be handed over the possession of the subject plot. On 22.08.2008, the respondent/DDA informed the petitioner that his file was not traceable and as soon as the same would be traced, he would be given information in this regard. Thereafter, the petitioner did not hear from the respondent/DDA for a long time. Finally, on 20.01.2009 the petitioner sent a legal notice to the respondents/DDA calling upon it to hand over possession of the aforesaid alternative plot to him. As no reply was received from the respondents/DDA to the said notice, on 9.7.2009, the petitioner filed the present petition.