VIKAS JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:-

(2.) The facts of the case reveal that vide Notification dtd. 13/11/1959, the plots situated in Village Gharonda Neemka Bangar, wherein the plot of Smt. Parbhavati, grandmother of the petitioner, and his predecessor-in-interest (hereinafter "applicant") was also situated, were acquired vide Award 6-C/71-72. The said plot was bestowed upon the petitioner by virtue of the Will of his grandmother dtd. 4/10/1988. The compensation in lieu of the acquisition was paid to the predecessor-in-interest to the tune of Rs.1207.31 on 26/10/1994.

(3.) The petitioner's predecessor-in-interest applied for allotment of alternative plot in lieu of acquisition of his land under the Scheme dtd. 2/5/1961 for "Large Scale Acquisition Development and Disposal of Land in Delhi" (hereinafter "Scheme of 1961") vide application No. 000232 dtd. 9/5/1995, which was pursued by the petitioner herein.