NARESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant civil writ petitions will be disposed of by way of this common judgment. The petitions have been filed under Article 226 of the Constitution of India on behalf of the petitioners, seeking writ, order or direction to quash and set aside rejection/impugned orders/letters issued on their applications for allotment of alternative plots by the respondent no. 3/SDM concerned. The petitioners are further seeking directions to the respondents for allotment of residential plot in lieu of acquisition of their land acquired under the provisions of the Delhi Development Authority Act, 1957 (hereinafter "DDA Act"). The details of the corresponding writs and the rejection/impugned orders/letters are listed hereunder:- <FRM>JUDGEMENT_135_LAWS(DLH)8_2022_1.html</FRM>

(2.) The petitioners were the owners of land admeasuring in Revenue Estate of Village Dhool Siras, Delhi. A public notice was issued intimating and inviting objections to change the use from rural to residential/commercial zone of land admeasuring 1996 hectares bounded by Oil pipe line in North East, Rewari Railway Line in South East, Bijwasan Road in South and Najafgarh Drain in West and Najafgarh Road in North which included the area of Revenue Estate of Village Dhool Siras.

(3.) The respondents acquired the land under the provisions of the DDA Act and vide Notification no. F10(30)/96/L&B/LA/13417 dtd. 13/12/2000 was issued under Sec. 4 of the Land Acquisition Act, 1894 with respect to the area of Village Dhool Siras. Possession of the said land was taken over by the Land Acquisition Collector (hereinafter "LAC") and handed over to DDA on 20/8/2002 before the Award in lieu of the acquisition was notified. Subsequently, on 24/10/2002, Award No. 27/2002-2003 was announced by the LAC and the awarded market value for Block A and Block B was valued at Rs.13.82 lakhs per acre and Rs.12.32 Lakhs per acre, respectively. Compensation in lieu of the acquisition of land was paid to the petitioners by the DDA.