AZAD SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The instant civil writ petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) The Petitioner is an original inhabitant of Village Dhool Siras, Delhi and was possessed of ancestral agricultural land situated in revenue estate of Village Dhool Siras, Tehsil Vasant Vihar, District South-West Delhi. The entire agricultural land belonging to the Petitioner was acquired by the Government of NCT of Delhi and compensation was paid to him on 30/11/2002.

(3.) The Petitioner was provided with an Application Form with Serial No. 2642 for allotment of alternative plot in order to seek allotment of alternative plot under the scheme of Large-Scale Acquisition Development and Disposal of Land in Delhi, 1961.