DAYAWATI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The instant writ petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of the petitioners seeking the following reliefs:-

(2.) The father of the petitioners, Jagdish Yadav, was the owner of the land situated in the Village of Samaypur, Delhi which was acquired vide Award No. 42/84-85. Upon acquisition of his land, the predecessor-in-interest of the petitioners 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").

(3.) On the said application, the Respondent passed the order bearing no. F.33(29)/59/69/2011/L&B/alt/533 dtd. 28/1/2021 rejecting the application of the petitioners' predecessor-in-interest on the ground of delay and part of his land remaining in Lal Dora.