HARGOVIND Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed by the Petitioner, inter alia, seeking the following reliefs:

(2.) The brief facts of the instant case are that the father of the Petitioner was an Agriculturist by profession and owned an agricultural land in Village Jogabai, Tehsil, Defence Colony, District South-East, New Delhi. The Respondent issued a notification under Sec. 4 and 6 of the Land Acquisition Act, 1894 and the land of the father of the Petitioner was acquired vide an award dtd. 16/9/1999.

(3.) The father of the Petitioner applied for the allotment of alternate plot on 18/1/2007. On 5/7/2016, the Respondent intimated the father of the Petitioner about the deficiencies in his application and requested to produce certain documents to the office of Deputy Secretary of the Respondents.